PAPPU SHARMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is an application filed under Section 482 CrPC, 1973 praying for quashing of the proceedings of the C.R Case No. 25/2012, registered against the petitioners u/s 420/406/506/34 of IPC and pending before the learned Judicial Magistrate 1st Class, Zunheboto, Nagaland.

(2.) I have heard Mr. G. Alam, learned counsel for the petitioners and Mr. K. Wotsa, learned Sr. Government Advocate who appeared on behalf of the respondent No. 1. None appeared on behalf of the respondent No.2 who is the complainant in the case despite the notice issued and published in a local paper namely, Nagaland Post on 13.11.2014.

(3.) The facts and circumstances which led to the filing of this case are briefly stated here below:-