Jajneswar Rajkhowa And Anr vs The State Of Assam And Anr on 10 July, 2019

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Gauhati High Court

Jajneswar Rajkhowa And Anr vs The State Of Assam And Anr on 10 July, 2019

Bench: Rumi Kumari Phukan

                                                                   Page No.# 1/2

GAHC010152432019




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : Crl.Pet. 774/2019

            1:JAJNESWAR RAJKHOWA AND ANR.
            S/O KHARGESWAR RAJKHOWA, R/O. LTG-3(B), SECRETARIAT COMPLES,
            RUKMINIGAON, RANGA MANCHA PATH, P.S. DISPUR, DIST- KAMRUP(M),
            ASSAM.

            2: MD. SOHRABUDDIN AHMED
             S/O- LT. KUTUBUDDIN AHMED
             R/O- NO. 2 SALBARI
             NOONMATI
             GUWAHATI-29
             P.O. AND P.S. NOONMATI
             DIST.- KAMRUP(M)
            ASSAM

            VERSUS

            1:THE STATE OF ASSAM AND ANR.
            REP. BY PP, ASSAM.

            2:SMTI NIRMALA SAIKIA
            W/O- LT. PADMESWAR SAIKIA
             R/O HENGRABARI HOUSING COLONY
             DISPUR
             GUWAHATI-6
             BUILDING NO. 8
             E.W.S.- 8
             2ND FLOOR
             QUARTER NO. 10
             P.S.- DISPUR
             DIST.- KAMRUP(M)
            ASSAM

Advocate for the Petitioner   : MR. J I BORBHUIYA
                                                                                           Page No.# 2/2

Advocate for the Respondent : PP, ASSAM




                                       BEFORE
                      HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                               ORDER

10-07-2019.

Heard the learned counsel for the petitioner as well as the learned P.P., Assam, appearing for the State respondent.

By this petition u/s.482 CrPC, the petitioner has sought for quashing of the FIR dated 12.02.2019, pertaining to the Panbazar P.S. Case No.115/2019, u/s.380 IPC.

It has been contended by the learned counsel for the petitioner that the informant/respondent has filed different sort of allegations against the petitioner one after another, which are totally false and fabricated and also contrary on facts. In this context, on earlier occasion also, the petitioner was before this Court by filing the Crl. Petition No.34/2019, wherein this Court has already call for the status report pertaining to Dispur P.S. Case No.3350/2018, u/s.448/379 IPC, that was filed by the respondent/informant and also called for another case diary pertaining to Dispur P.S. Case No.3685/2018, that was lodged by the father of the petitioner. A lot of litigations are going on against the present petitioner accordingly.

I have gone through the documents annexed and also the earlier facts of the cases.

Let the case diary of Panbazar P.S. Case No.115/2019, u/s.380 IPC be called for, fixing 07.08.2019.

Till then no coercive measure shall be taken against the present petitioner.

Let the case be listed on 07.08.2019, along with the Crl. Petition No.34/2019.

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