SANJEEV BAITHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Chouhan, learned counsel for the petitioner. Also heard Ms. D.D. Barman, learned senior counsel for the respondent.

(2.) The petitioner who claims to be an educated person states that he had an affair with a girl name Dipti Keot who was aged about 22 years and that the petitioner and Dipti Keot had decided to get married in due course of time as they had their relationship for the last 7 years and which was known to the respective parents. He stated that on 14.02.2015, Dipti Keot came to Guwahati from Diphu to meet the petitioner and from 14.02.2015 she started staying with the petitioner.

(3.) In paragraph-4 it is stated that the father of the girl Dipti Keot also agreed to the marriage of his daughter with the petitioner but had insisted that the marriage be done through the appropriate marriage officer.