DANIEL KAKKI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This application, under Sec. 482 Cr.P.C., is jointly preferred by the petitioners, namely, Shri Daniel Kakki and Mrs. Yai Nyokir Kakki, who are husband and wife, for quashing the FIR, dtd. 15/5/2020, of Pasighat Police P.S. Case No. 77/2020, registered under Sec. 498(A) of the IPC.

(2.) It is to be mentioned here that Pasighat P.S. Case No. 77/2020 registered under Sec. 498(A) of the IPC has been registered on the basis of one FIR lodged by the petitioner No. 2/Mrs. Yai Nyokir Kakki on 15/5/2020, for subjecting her to cruelty by the petitioner No. 1.

(3.) The factual background leading to filing of this petition is adumbrated hereinbelow:-