MD IMRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MH Choudhury, learned counsel appearing for and on behalf of the petitioner and Mr. D. Das, learned Additional Public Prosecutor, Assam, for the State/respondent No.1. None appears on behalf of the respondent No.2, despite Notice.

(2.) The petitioner herein has sought for quashment of the proceedings pertaining to G.R. Case No.896/2014 under Section 294/506 IPC arising out of Juria PS Case No.96/2014 pending in the court of learned Additional Chief Judicial Magistrate, Nagaon.

(3.) The petitioner herein was an employee of Dagaon DPHC and while serving in the said PHC along with Doctors, one Asha-Karmi /respondent No.2 herein was creating disturbing situations in the office on many occasions and ultimately, due to her unruly behaviour, the officers had to took steps/actions against her. As a result of such action, she was released from her job with effect from 10.01.2014. Since thereafter, she was filing one after another cases against the different employees and doctors of the said PHC to put pressure upon them.