KARKEN LIKAR Vs. STATE OF A. P

JUDGEMENT

(1.) Heard Mr. B. Kamdak, learned counsel for the petitioners. Also heard Ms. L. Hage, learned Addl. Public Prosecutor for the State of Arunachal Pradesh.

(2.) This petition under Sec. 482 of the CrPC, 1973 is filed by the petitioners seeking quashment of the Criminal Proceedings of G.R. Case No.105/2022, under Sec. 380/506/384 of the Indian Penal Code, corresponding to Aalo P.S. Case/FIR No.50/2022, pending before the learned Chief Judicial Magistrate, Aalo, on the basis of the settlement between the petitioners.

(3.) The case of the Petitioner, in nut shell, is that the petitioner No.1 Sri Karken Likar has filed on FIR on 16/9/2022 against the petitioner No.2 Sri Karku Likar alleging that the petitioner No.2 is a drug addict and many cases are pending against him. The petitioner No.2 keep on demanding money for purchasing drug, as he is an addict and a unemployed spoiled person and in order to meet his desire of consumption of drugs, he is constantly torturing their mother and there is a likelihood of killing their mother, as the petitioner No.2 has demanded Rs.70,000.00. Therefore, there is a risk of life of the family members. The details of the stolen cash as well as other articles have been also mentioned in the said FIR.