SUDHIR PARIHAR Vs. RAVI SHANKAR SINGH BHADAURIA

JUDGEMENT

(1.) In this petition filed under Section 482 of the Code of Criminal procedure, 1973, the petitioner who is the Complainant in C. C. no. 114/p/2004/a, assails the Order dated 15. 02. 2006 of the learned Additional sessions Judge, Panaji, by which the learned Additional Sessions Judge has set aside the Order dated 05. 03. 2005 of the learned J. M. F. C. , Ponda, issuing process against the accused (Respondent nos. 1 and 2 herein) , under Sections 499/500 I. P. C.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the said complaint.

(3.) The Complainant is the elder brother of Sushil, who married suniti, the daughter of the accused. There is no dispute that the said Sushil and the said Suniti, for the first time on 08. 06. 2002 and thereafter got civilly married on 23. 04. 2003, and religiously on 26. 05. 2003, and, as fate would have it, to live together only for a period of five months one day.