Ajit Borthakur, J. - (1.) Heard Mr. N. Ratan, learned counsel appearing for the petitioner and Ms. M. Tang, learned Additional Public Prosecutor, appearing on behalf of the State respondent No. 1.
(2.) None appeared for the respondent No. 2.
(3.) By this application filed under Section 482 Cr.P.C, the petitioner, who has been arrayed as an accused in Itanagar P.S. Case No.316/2011, (corresponding to GR Case No.517/2011), under Section 420 I.P.C, has prayed for quashing and setting aside the aforesaid criminal proceeding, which is pending in the Court of learned Judicial Magistrate, First Class, Yupia, Arunachal Pradesh.;