BEAUTY RAJKHOWA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr P.J. Phukan, learned counsel for the petitioner and Mrs. K. Deka, learned Public Prosecutor, Assam.

(2.) With the help of the learned counsel for the petitioner as well as the learned counsel for the respondent No. 1, I have gone through the records of the case.

(3.) By this revision petition under Sections 397/401/482 of the Cr.P.C., read with Article 227 of the Constitution of India, Mrs. Beauty Rajkhowa, wife of Sri Sushil Rajkhowa (respondent No. 2) challenges the notice issued by the Chief Judicial Magistrate, Guwahati dated 3rd of December, 1994 by which she was directed to produce her minor son Master Ayon Rajkhowa on 21st of December, 1994 in his Court. It is alleged in this petition that due to inhuman cruelty meted out to the petitioner and her children by respondent No. 2, it became impossible for the petitioner and other family members to live with the respondent No. 2 as one family and for about a year before filing of the present petition, she along with her children were living separately from respondent No. 2. The daughter is more than 18 years of age and they were voluntarily staying away from respondsnt No. 2.