MUSSTT REHANA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal arises from a judgment of a Single Judge of the Gauhati High Court dated 4 April 2018 in Criminal Petition No 179 of 2016. The Single Judge has dismissed an application filed by the appellant under Section 482 of the Code of Criminal Procedure 1973[1] for quashing a complaint. The complaint, CR Case No 2512 of 2015, is pending in the Court of SDJM(S) II, Kamrup (M), Guwahati for offences under Sections 494 and 495 of the Indian Penal Code 1860[2].