DULANTA JYOTI KAKATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, Adv., learned counsel for the petitioner, and also heard Ms. A. Begum, learned counsel for the respondent No. 2 and 3; and Mr. B. Sharma, learned Addl. P.P. for the State respondent No. 1.

(2.) This application, under Sec. 482 of Cr.P.C., is preferred by Sri Dulanta Jyoti Kakati for quashing the proceeding in PRC Case No. 260/21 (GR Case No. 416/2021) arising out of Bokajan P.S. Case No. 152/2021, under Sec. 420/509 IPC read with Sec. 67 A IT Act.

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