RUNJUN SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This proceeding has been filed seeking quashment of CR Case No. 3476/2012, u/s 468/420 IPC, now, pending in the court of Judicial Magistrate, 1st Class, Nagaon Assam stating that initiation of such a case is nothing but a huge abuse of process of court.

(2.) Heard Mr. D. Das, learned senior counsel assisted by Mr. J.C. Borah, learned counsel for the petitioners and also heard Ms. R.D. Mozumdar, learned counsel appearing for the respondent No. 1 as well as Mr. A.K. Sarkar, learned counsel appearing for the respondent No. 2.

(3.) The facts, necessary for disposal of the present proceeding, in short, are that petitioner herein is the resident of Raha within a jurisdiction of Raha Police Station in the district of Nagaon. She claims that she belongs to SC community and has been working as Lecturer in Panigaon O.P.D. College, Panigaon, Lakhimpur. On 26.03.2009, one Achuit Das, Pulin Hazarika and Tankeswar Das claiming to the President, Chief Advisor and Secretary of the Asom Anusuchit Jati-Yuba-Chatra Santha, Telahi ANchalik Samitee, Milan Nagar, respectively submitted a complaint before the Deputy Commissioner, Nagaon alleging that the petitioner is a resident of Roha in the district of Nagaon and she belongs to OBC Community.