BIKASH RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard.

(2.) Notices are dispensed with as Mr. Karma Thiniay Namgyal, learned Additional Public Prosecutor and the Respondent No.2 appearing in person accept notice for the Respondent No. 1 and for self respectively. As the question involved in the case is a short one upon admitted facts, the parties have agreed to finally hear and dispose it of at this very stage.

(3.) By filing this application the petitioner seeks to quash the proceedings under G. R. Case No. 32 of 2012 arising out of FIR No. 28 (3) 2012 dated 8-3-2012 pending against him in the Court of the Learned Judicial Magistrate, East Sikkim at Gangtok for of-fence under Section 326 of the Indian Penal Code.