MARNYA ETE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This petition, under sec. 482 of the CrPC, is preferred by Shri Marnya Ete, S/o Late Gomar Ete, R/o Village-Darka, P.O./P.S.-Aalo, West Siang District, Arunachal Pradesh for quashing the impugned supplementary Charge- Sheet, dtd. 19/9/2012, in connection with SIC (VIG.) P.S. Case No. 06/2007, under Ss. 120 (B)/420/468/471 of the Indian Penal Code read with Sec. 13 (1) (c) (d) & 13 (2) of the PC Act, 1988 and the impugned order, dtd. 10/10/2012, in Spl. (Vig.) (T) Case No. 05/2012, passed by the learned Special Judge, North Lakhimpur. It is to be mentioned here that vide impugned order the ld. Special Judge, North Lakhimpur has taken cognizance of the offence and issued summon to the petitioner to appear before him to stand trial, without prosecution sanction.

(2.) The factual background leading to filing of this criminal petition is briefly stated as under:-

(3.) Being highly aggrieved by the impugned order dtd. 10/10/2012, passed by the learned Special Judge, North Lakhimpur, Assam in Spl. (Vig.) (T) Case No. 05/2012, which is without jurisdiction and is liable to be set aside and quashed, the petitioner has approached this court to set aside and quash the supplementary Charge-Sheet, dtd. 19/9/2012, and the impugned order dtd. 10/10/2012, passed by the learned Special Judge, North Lakhimpur, Assam in Spl. (Vig.) (T) Case No. 05/2012.