LAWS(GAU)-2020-9-72

BITHIKA BARUAH Vs. MONIDIPA MEDHI

Decided On September 18, 2020
Bithika Baruah Appellant
V/S
Monidipa Medhi Respondents

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the petitioner and Ms. S. Jahan, learned Addl. Public Prosecutor, Assam, appearing on behalf of State/respondent No. 2. By this petition filed under Section 482 Cr.P.C., the petitioner has prayed for setting aside and quashing of the impugned order, dated 04.03.2020, passed in C.R. Case No. 4186/2018 by the learned Judicial Magistrate, First Class, Kamrup(M) at Guwahati, wherby NBWA has been issued against her.

(2.) Mr. P. Kataki, learned counsel for the petitioner submits that on 04.03.2020, she could not appear before the learned Court below due to illness of her husband and as such, NBWA was issued against her.

(3.) Ms. S. Jahan, learned Addl. Public Prosecutor, Assam appearing for the State/respondent No. 1 submits that as the NBWA has been issued against the petitioner due to non-appearance on the above noted date, as such, she may be directed to appear before the learned court below and till her appearance the execution of the NBWA issued against her may be directed to be kept in abeyance.