REDAUL HUSSAIN KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal was heard on 20.06.2018 and today is fixed for delivery of order.

(2.) This appeal is directed against the judgment and order dated 15.12.2017, passed by the learned Single Judge, dismissing the writ petition filed by the appellant as the writ petitioner for quashing of the second FIR.

(3.) FIR in question is being challenged and sought to be quashed primarily on the ground that it is a second FIR of the same incident or the same transaction; there is an element of sameness and, therefore, the said FIR would not be maintainable.