DAIVER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Rahman, learned counsel for the petitioners. Also heard Mr. B Sarma, learned Additional Public Prosecutor for the State.

(2.) This application under Sec. 528 of BNSS has been jointly filed by the petitioners, namely, Daiver Ali @ Driver Ali and Mainul Hoque praying for quashing of the criminal proceedings of PRC Case No. 419/2024 pending before the Court of learned Judicial Magistrate First Class, Boko under Ss. 406/420 of IPC.

(3.) The learned counsel for the petitioners submits that the petitioner No. 1 is the accused and the petitioner No. 2 is the informant in the said case and both are own brothers.