DAROG ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S C Biswas, learned counsel for the petitioner as well learned Addl. PP Mr. B J Dutta for the State/respondent No.1.

(2.) The petitioner Darog Ali who has been arrayed as an accused in Chapar PS Case No. 65/16 u/s 376 of IPC has prayed for quashing of the FIR and the further proceeding pertaining to the said case on the ground that the FIR has been filed due to misunder-standing and the matter has also been amicably settled between the parties after filing of the said FIR. It is also another ground that there was delay in filing the FIR, which is also doubtful apart from having no medical document etc.

(3.) I have heard the submission of learned counsel for the petitioner as well learned Addl. PP, Assam and also perused the document annexed.