PARISTO CHAKMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This is an application under section 482 of Code of Criminal Procedure, 1973 praying for quashing and setting aside the FIR Case No. 69/2017, registered under section 153-A of IPC by the Mamit Police Station against the applicant and also praying for quashing and setting aside the warrant of arrest issued by the Chief Judicial Magistrate, Mamit in connection with the FIR case vide his order dated 05.12.2017.

(2.) Heard Mr. S.R.Rabha, learned counsel for the petitioner and also heard Mr. A.K. Rokhum, learned Public Prosecutor appearing on behalf the State of Mizoram.

(3.) From the submissions of both the learned counsels appearing for the parties, the pleadings of the applicant and the contents of the case diary, it can be gathered that the facts and circumstances leading to the registration of the FIR case and issuance of the warrant of arrest were as follows;