PINKY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Rafique, learned counsel for the petitioner, and also heard Ms. B. Bhuyan, learned Additional P.P. for the State respondent No.1 and Ms. R.R. Saikia, learned counsel for the respondent No.2.

(2.) This application, under Sec. 482 of the Code of Criminal Procedure, is preferred by two petitioners, namely, (i) Pinky @ Md. Mahrum Ali and (ii) Saheba @ Sahjahan Ali for quashing the FIR of All Women P.S. Case No. 161/21, under Sec. 420/370(A)/120(B) IPC read with Sec. 6 IT (P) Act, 1956 corresponding to G.R. Case No. 10769/21.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under:-