(1.) Heard Mr. K.N. Choudhury, learned Sr. Counsel appearing for the petitioner as well as Mr. D. Saikia, learned Advocate General, Assam and Mr. M. Phukan, learned Public Prosecutor appearing for the State/respondent No.1. Also heard Mr. P. Bora, learned Sr. Counsel for the respondent No. 2/informant victim.
(2.) By this petition under Sec. 482 Cr.P.C. the petitioner has prayed as follows-
(3.) In the interim, the petitioner has prayed for stay of the operation of the impugned FIR in Dispur P.S. Case No. 692/2023 as well as to direct the respondent State not to take any coercive steps/action against him.