BARUN KUMAR SAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a petition under Section 482 of the Cr.PC seeking quashment of the FIR, dated 12.12.2010 registered by Paltan Bazar Police Station, being Case No. 814/2010, under Sections 406/420/427/506 of the IPC.

(2.) I have heard Mr. PKR Choudhury, learned counsel for the accused-petitioner as well as Mr. BJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent No. 1.

(3.) None appears for the respondent No. 2 on call.