MERAJ ALAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition under section 482 of the Criminal Procedure Code has been filed by the husband for quashing of Complaint (Domestic Violence) case No. 124M/2011 initiated by the wife in the Court of Judicial Magistrate (1st Class) at Kamrup, Guwahati, under section 12 of the Protection of Women from Domestic Violence Act, 2005. Heard Mr. P. Bora, learned counsel for the petitioner and Mr. R. Ali, learned counsel for the respondent 2.

(2.) Only question which arose for consideration is; whether after divorce with the husband, a petition by wife under section 12 of the Protection of Women from Domestic Violence Act, 2005, could be maintainable.

(3.) The facts leading to filing of this revision may be stated as follows: