P.C.ZOTHANSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR in Bawangkawn P.S. Case No. 344/2011 leading to Crl. Tr. No. 2751/2011 pending in the Court of Judicial Magistrate, First Class, Aizawl.

(2.) Petitioner No. 1 is the husband of the informant, who has been impleaded as respondent No. 2 in the present proceeding. Petitioner No. 2 is the mother and petitioner No. 3 is the sister of petitioner No. 1.

(3.) Respondent No. 2 as the informant lodged a first information dated 5-12-2011 alleging that on 4-12-2011 (Sunday) at around 7:30 in the evening, the petitioners prevented her from taking her children to their grandmother by using criminal force. She also alleged physical assault on her by the petitioners. On receipt of the above information, Bawngkan P.S. Case No. 344/ 2011 under Section 498(A)/34 IPC was registered. The said police case has given rise to Crl.Tr. No.2751/2011 pending in the Court of Judicial Magistrate, First Class, Aizawl.