MAHBUBUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. M. Bora, learned Senior Counsel assisted by Mr. D.K. Baidya, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Addl. P.P. appearing for the State respondent and Mr. S. Nawaz, learned counsel for the respondent no.2.

(2.) Vide this petition filed under Sec. 528 BNSS, 2023 (corresponding to Sec. 482 Cr.P.C earlier) the petitioner, namely, MahbubulHoque, is seeking quashing of the FIR pertaining to Dhekiajuli P.S. Case No.55/2025, under Ss. 318(4)/316(5)/336(3) BNS and S.11(1) of The Public Examination (Prevention of Unfair Means). The said case was registered on the basis of an FIR dtd. 24/2/2025 filed by one Mukshed Ali.

(3.) Though the petitioner has sought quashing of the FIR, but an alternative prayer has also been made about amalgamation of the instant case with Patharkandi P.S. Case No.54/2025, under Ss. 61(2)/318(4)/316(5)336(3) of the BNS, 2023. It may be mentioned herein that the said Patharkandi P.S. Case No.54/2025 was registered on the basis of an FIR dtd. 21/2/2025 lodged by one Someswar Konwar, Inspector of Police.