ASSAD UDDIN AND ORS Vs. AIRIDA RUMNONG

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition filed under Section 482 CrPC the petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 5(T) of 2012, Smti Airida Rumnong vs. Anwar Hussain and others relating to offences punishable under Sections 120B/323/352/406/419/420/506 IPC pending in the Court of Judicial Magistrate/Assistant to Deputy Commissioner, Judicial (Shri I Rymbui) Shillong.

(3.) Brief facts of the case are that complainant Smti Airida Rumnong filed a criminal complaint before the Magistrate alleging that the accused Shri Anwar Hussain came to her in the year 2005 and personified as Rajan Chettri belonging to Hindu Community and established physical relations with her. It is also stated in the criminal complaint that the said accused duped the complainant falsely of Rs. 50,000/- which he told that he needed for immediate financial assistance to him, and thereafter between the periods 2008-2012, he further took Rs. 12,00,000/- for construction of his house, from the complainant.