TAYING ANTHONY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Hage Lampu, learned counsel, appearing on behalf of the petitioners. Also heard Ms. Mama Tang, learned Addl.PP., Arunachal Pradesh.

(2.) This is an application preferred by the petitioner under Section 482 of Code of Criminal Procedure, 1973, praying for quashing of he Fist Information Report (FIR) in Naharlagun Police Station Case No. 73/2017 corresponding to G.R. Case No. 380/2017 pending in the Court of the learned Chief Judicial Magistrate, Yupia, on the ground that the accused in the case as well as tha complainant of the case, have amicably settled their differences by a mutual compromise agreement dated 16.06.2017.

(3.) Brief facts of the case, is that, the petitioner No. 2 namely, Sri Techi Tajum lodged a complaint against the petiitoner No. 1 namely, Sri Taying Anthony, to the Office-in-Charge of Naharlagun Police Station on 29.05.2017, stating that the petitioner No. 1 had entered into his private residene on 28.05.2017 and showed him a pistol and then went away. After two hours, the petitioner No. 1 came back with a gun pistol and fired four rounds of bullets in the private residence of the petitioner No. 2. Thereafter, the pistol No. 1 again came to the residence of petitioner No.2 and abused him with slang word and damaged a parked car. On receipt of the aforesaid complaint, Naharlagun Police Station Case No. 73/2017 was registered under Section 448/506/427 IPC, read with Section 27 of th Arms Act. Consequent upon investigation of the case, charge-sheet was filed on 13.10.2017 before the Court of the learned Chief Judicial Magistrate, Yupia, under Section 448/506/427 IPC read with Section 27 of the Arms Act as well as Section 185 of the MV Act.