RAMENDRA NATH BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) By way of this petition, the petitioner has sought for quashing of the FIR pertaining to Baihata Chariali PS Case No.28/2019 under Section 447/420/506 IPC and charge-sheet has not been filed under the said section of law.

(3.) It has been contended by the learned counsel for the petitioner that the informant, who was stated to be a grade-IV employee allowed to join the school of the present petitioner, who is the Headmaster of the school but he was declined to join the school by demanding certain amount of money from the informant. The informant could approach to the School Inspector for his grievance, if any, but has now raised the false allegation against the Headmaster of the School.