NUR NASHIB AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Ahmed, learned Counsel for the petitioner and Mr. P.S. Lahkar, learned Addl.Public prosecutor for the State respondent No.1. Also heard Ms. M. Khatun, learned counsel for the respondent No.2.

(2.) The present petition under Sec. 482 CrPC is filed for quashing of impugned FIR as well as charge sheet under Sec. 279 /304-A of the IPC pending in the Court of learned Judicial Magistrate First Class, Kamrup at Boko.

(3.) The allegation in the instant case is that the informant/ respondent No. 2 had lodged an FIR at Boko Police Station alleging inter-alia that on 26/3/2022 at about 2.30 pm, while the husband of the informant/respondent No.2 was proceeding towards Pub- Turukpara on foot, at that time, the vehicle bearing Registration No. AS-15-A-7281 coming in a rash and negligent manner, knocked down the husband of the informant/respondent No.2 and as a result of which, the husband of the informant/respondent No.2 died on the same day. Accordingly, a case was registered vide Boko PS Case No. 148/2022 under Sec. 279/304 A IPC.