MITHILESH GUPTA Vs. SANGITA GUPTA

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the petitioners. Also heard Mr. B. Deka, learned counsel appearing for the sole respondent.

(2.) The present petition under Section 482 Cr.PC has been filed before this Court invoking inherent jurisdiction of this Court by the father and son, i.e. the petitioner No.1 and the petitioner No.2, respectively.

(3.) The petitioner No.2 and the complainant were married on 13.03.2012 as per Hindu custom and ceremony. Thereafter, there was a matrimonial discord and bitterness between the two. An FIR has also been filed by the wife against her husband and other relatives under Section 498(A) IPC, where charges had been framed and the trial is going on. The parties had been living separately for quite some time. Then a complaint was moved by the wife on 25.04.2019 alleging that some of the "streedhan", etc. and certain immovable properties were lying with the husband and when on 28.02.2016 and 11.03.2016, they tried to get that properties back from the husband, it was denied and instead abuses were thrown at them. Therefore, a complaint was filed by the wife against her husband under Section 406 IPC.