KABITA DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. N. Choudhury, learned counsel for the petitioner. Also heard Mr. K. Baishya, learned Public Prosecutor, Assam representing the State.

(2.) This Criminal Petition has been registered on filing of an application under Sec. 482 of the Code of Criminal Procedure, 1973 read with Article 227 of the Constitution of India by the petitioner, namely, Smt. Kabita Deka, praying for setting aside/cancelling/expunging her name from the Charge Sheet No. 3/2021 dtd. 6/7/2021, wherein the petitioner has been shown as an accused person not charge sheeted. In alternative, the petitioner has also prayed for dropping her name from the ongoing criminal proceeding. During the course of the hearing, learned counsel for the petitioner has also submitted that the relief sought for by the petitioner in her criminal petition may be moulded to the stoppage of the further investigation as regards the petitioner in connection with the aforesaid case.

(3.) The petitioner is an Officer of Assam Civil Service and it is claimed by her that she has an unblemished service record of 29 years in the said service.