MUSTAFIZUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the petitioners. Also heard Mr. Bhaskar Sarma, learned Addl. PP for the State respondent no.1 as well as Mr. J.I. Borbhuiya, learned counsel for the respondent no.2.

(2.) The respondent no.2 herein is the first party/ complainant in C.R. (DV) Case No. 1136/2017, filed under sec. 12 of the Protection of Women from Domestic Violence Act, 2005, which is pending for disposal before the learned Court of Additional Chief Judicial Magistrate, Morigaon. The two petitioners herein are the second parties in the said proceeding. The respondent no.2 is the estranged wife of the petitioner no.1.

(3.) By filing this application under sec. 482 Cr.P.C., the petitioners have prayed for quashing of the said domestic violence case.