ANJAN KUMAR DAS Vs. KIRRI DINI BOGUM

JUDGEMENT

(1.) The above 03(three) criminal petitions under Section 482 CrPC are being arisen out of two FIRs, on the same set of allegations, based on which, the police registered and investigated 02(two) separate cases, I propose to dispose of the petitions by this common judgment and order.

(2.) By filing the criminal petition No.17(AP)2011 and criminal petition No.18(AP)2011, under Section 482 of the CrPC, the petitioners have prayed for quashing the FIR, dated 23.06.2007, registered as Bomdila PS Case No.15/2007, under Sections 120B/468/471/419/420 IPC (corresponding to GR Case No.22/2007) and FIR, dated 22.02.2007, registered as Bomdila PS Case No.04/2007, under Sections 419/420 IPC (Corresponding to GR Case No.08/2007).

(3.) In criminal petition No.07(AP)2012, the petitioner has prayed for quashing of the FIR, dated 23.06.2007, registered as Bomdila PS Case No.15/2007, under Sections 120B/468/471/419/420 IPC, (corresponding to GR Case No.08/2007).