RUBINA SULTANA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 482 of the Cr.PC, seeking quashment of the FIR, in Tezpur PS Case No. 906/2016, corresponding to GR Case No. 1682/2016, under Sections 448/380/34 of the IPC.

(2.) I have perused the petition as well as the annexures furnished therewith including the copy of the FIR.

(3.) I have heard learned counsel for the accused-petitioners, Mr. D. Chakarabarty as well as Mr. I. Hussain, learned counsel for the respondent No. 2. Also heard learned Additional Public Prosecutor for the state respondent, Mr. B.J. Dutta.