KANU BHATTACHARJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri T. H. Hazarika, learned counsel for the petitioners. Also heard Shri B. Sharma, learned Additional Public Prosecutor, Assam and Shri P. K. Munir, learned counsel for the respondent No. 2.

(2.) As agreed to by the parties and taking into consideration the nature of dispute, the present petition is taken up for disposal at the Admission stage.

(3.) The petitioners have filed this petition under Section 482 of the Cr.P.C. to invoke the extra-ordinary jurisdiction of this Court to quash the proceeding initiated by the respondent No. 2 by lodging an FIR, dated 13.12.2016, against the petitioners before the Golakganj Police Station leading to registration of Golakganj P.S. Case No. 1218/16 under Section 366/34 of the Indian Penal Code. It appears that upon completion of the investigation, Charge-Sheet No. 240/17, dated 30.05.2017, has been filed under Section 366/34 of the Indian Penal Code, corresponding to G.R. Case No. 5122/16 which is pending before the learned Judicial Magistrate First Class, Dhubri.