LAWS(GAU)-2007-10-24

BIJON MAHANTA Vs. STATE OF ASSAM

Decided On October 11, 2007
BIJON MAHANTA Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) BY making this application, under Section 482 Cr. PC. , the present two petitioners, who were accused in CR Case No. 314/2005, under Sections 09/12/30/3/32/33/35 (6-8)/39/25 (1)B/52, which is presently pending in the Court of learned Additional Chief Judicial Magistrate, Tezpur, have sought to get, inter alia, quashed the First Information Report, which has given rise to Tezpur Police Station Case No. 506/2007 under Sections 25 (1)B of the Arms Act, 1959.

(2.) THE material facts, giving rise to the present petition, may be set out as under :

(3.) I have heard Mr. G. N. Sahewalla, learned Senior counsel, appearing on behalf of the accused-petitioners, and Mr. K. Munir, learned Additional Public Prosecutor, Assam, for the opposite party No. 1. I have also heard Mr. G. Uzir, learned counsel for the opposite party No. 2, i. e. , Divisional Forest Officer, Western Assam Wildlife Division.