ANJANA SAIKIA Vs. ANURADHA DAS

JUDGEMENT

(1.) THE above revision petitions are being disposed of by this common order as common question of law and facts are involved.

(2.) HEARD Mr. A.K. Bhattacharjee, learned Sr. Advocate and Mr. P.C. Barpujari for the respondents and Mr. K. Agarwal, learned counsel for the petitioner.

(3.) THE respondent Kamal Chandra Das, husband of the petitioner Anjana Das thereafter tiled a complaint being Case No. 45C/2001 stating, inter alia, that the allegation made by the petitioner in the FIR are defamatory and, as such, the petitioner has committed the offence of defamation. An enquiry under Section 202 Cr.PC was conducted and thereafter the learned Addl. Chief Judicial Magistrate, Tinsukia took cognisance of the offence and issued processes vide order dated 31.7.2001.