DIBYAJYOTI TAMULI Vs. REKHAMONI BURAGOHAIN

JUDGEMENT

(1.) Learned counsel, Mr. G. Baishya for the petitioners and learned Sr. Counsel, Mr. HRA Choudhury assisted by Mr. A. Ahmed, learned counsel for the respondent have been heard.

(2.) By these two petitions under Section 482 CrPC, the petitioners pray for setting aside the order dated 03.11.2017 passed in CR No. 997/2017, whereby the learned Magistrate took cognizance against the petitioners and also for quashing the proceeding in CR No. 997/2017. Both the criminal petitions having arisen out of the same complaint, they are taken together for disposal by this common judgment and order.

(3.) The respondent No. 2 herein lodged a complaint with the Judicial Magistrate, Morigaon with the allegation of defamation, criminal intimidation as well as sexual harassment and outraging of modesty. On the basis of the said complaint, learned Magistrate took cognizance of offence under Section 354A/500/34 IPC against the petitioners.