ANIMA DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Ms. T. Som, learned counsel appearing for the petitioner. Also heard Mr. B. B. Gogoi, learned Addl. P.P., Assam, appearing for the State respondent .

(2.) The petitioner filed this application under Section 482 of the Cr.P.C. praying for quashing the charge No. 162/2013 arising out of Digboi P.S. Case No. 198/2013.

(3.) The 30 years old petitioner was married to the respondent No. 2 on 09.12.2009. Very soon the couple felt from cloud nine marital dispute started to take place. Finally in the year 2013 the petitioner had to leave her matrimonial house. Since then she has been living with her parents at Hojai, Nagaon.