SANJAY PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. Yesmin, learned counsel for the petitioner and Mr. P. Borthakur, learned Additional Public Prosecutor appearing for the State.

(2.) Invoking Sec. 528 of BNSS, the petitioner has prayed for quashing of the FIR dtd. 3/4/2025 in connection with Sonapur PS Case No. 62 of 2025 under Sec. 85 of BNS, which was registered based on an FIR dtd. 3/4/2025, lodged by the victim woman herself, who is stated to have subsequently died.

(3.) The investigation of the case resulted in a charge-sheet against the petitioner as the sole accused who was sent up for trial vide CS No. 111/25 dtd. 31/8/2025 under Sec. 85 BNS (corresponding to earlier Sec. 498A IPC).