SUPRATIP BANERJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. N. Dey, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam, appearing for the respondent No.1 and Mr. B. Chowdhury, learned counsel, appearing for the respondent No.2.

(2.) The petitioner before this Court is the husband and the respondent No.2 is the wife. Their marriage was solemnized in the year 2011 and out of the wedlock, they also have two children.

(3.) From the averment in the petition on 29.06.2019, the respondent No.2 (wife) left her matrimonial house and the next day lodged an FIR against her husband, i.e. the present petitioner, before the Noonmati Police Station, which had been registered as Noonmati Police Station Case No.352/2019 under Sections 498(A)/354/294 IPC, on 30.06.2019. As of now the charge-sheet has also been filed by the police under the aforesaid offences.