PRANITA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this common judgment, I propose to dispose of the Crl Petition No. 989/2016 and Crl Petition No. 1028/2016 preferred under Section 482 of Code of Criminal Procedure (Cr.PC). The petitioners in Crl Petition No. 989/2016 are Smt. Pranita Das, Sri Anisur Rahman, Sri Abdur Rofique, Sri Bodiot Zaman, Sri Alok Chandra Rabha whereas in Crl Petition No. 1028/2016 the petitioners are Smt. Pranita Das and Sri Anisur Rahman. The Crl Petition No. 989/2016 has been preferred by the petitioners for quashing of investigation pertaining to Lakhipur P.S Case No. 413/16 under Section 418/420/423/406 IPC and The Crl Petition No. 989/2016 have been preferred by the petitioners for quashing of Lakhipur P.S Case No. 493/16 under Section 418/420/423/406 IPC.

(2.) Both the petitions are taken up together for hearing and disposal by a common judgment as agreed to by the learned Counsel appearing for the parties as the matter in both the petitions being closely connected.

(3.) The facts leading to the Crl Petition No. 989/2016 are as follows;