RATAN SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Goyal, learned counsel for the petitioners and Mr. D. Das, learned Addl. P.P., Assam for the State as well as Mr. N.J. Dutta, learned counsel for the respondent No. 2.

(2.) By this application under section 482, Cr.PC, the petitioners have prayed for quashment of the FIR dated 8.12016 and Dhaligaon PS. Case No. 269/2016 corresponding to GR No. 550/2016 registered on the basis of such FIR.

(3.) The respondent No. 2, the Assistant General Manager, Industrial Revenue Collection Area, APDCL lodged an FIR on 8.12.2016, which reads as follows: "To