MOHSIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, the learned counsel appearing for the petitioners. Also heard Mr. B. Sarma, the learned Addl. Public Prosecutor representing the State of Assam. Mr. B. Buragohain, learned counsel represents the private respondent.

(2.) This is an application under Sec. 482 of the CrPC praying for quashing the FIR dtd. 13/7/2018 registered as Murajhar P.S. Case No.272/2018 under Ss. 120(B)/406/384/420 and 500 of the Indian Penal Code (G.R. Case No.1709/2018).

(3.) The petitioner no.1 was maintaining relationship with a girl for about 7/8 years. He did not allow the girl to marry another person. Whenever proposals for marriage came to the girl, the petitioner no.1 would interfere and did not allow the proposals to proceed further.