MD. JAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Goswami, the learned counsel for the petitioners. Also heard Mr. R. J. Barua, learned Addl. P. P. for the State respondent No.1 and Mr. C. S. Sarkar, learned counsel for respondent No.2.

(2.) In this petition, under Sec. 482 of the Cr.P.C. two petitioners, namely, (i) Md. Jakir Hussain and (ii) Dr. Manjur Alam has prayed for quashing the FIR and charge sheet No. 434/2022, dtd. 30/12/2022, of Mukalmua P.S. Case No. 237/2022, u/s 120(B)/468/471/420 IPC, registered on the basis of one FIR lodged by S.I. Litumani Sarma of Belsor P.S. on 27/4/2022.

(3.) The back ground facts leading to filing of the present petition are adumbrated herein below:-