APARNA DEV Vs. MONISHA SEN DAS

JUDGEMENT

(1.) HEARD Mr. BM Choudhury, learned counsel for the accused- petitioners, and Mr. M Nath, learned counsel, appearing on behalf of the opposite party.

(2.) BY this common order, Criminal Revision Petition Nos. 735 of 2004 and 640 of 2005 are being disposed of for the reasons, which are recorded as under:

(3.) SITUATED thus, this Court, in exercise of its inherent jurisdiction under Section 482 Cr.P.C., set aside and quash the complaint, in question, which given rise to Complaint Case No. 1839 of 2004 and also the order, dated 24-08-2004, passed by the learned Sub-Divisional Judicial Magistrate (S), Cachar, Silchar, whereby processes were directed to be issued against the accused, who are named in the said complaint, and also the order, dated 13-07-2005, aforementioned, whereby maintenance had been granted, as indicated above.