BIKASH BUCHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Bucha, the petitioner in person. Also heard Mr. K. K. Das, learned Additional Public Prosecutor for the State respondent.

(2.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973, praying for quashing of the impugned FIR dtd. 5/8/2021 registered as Paltan Bazar P. S. Case No. 710/2021, under Ss. 406/420 of IPC and its subsequent proceedings.

(3.) The brief fact of the case is that;