HEMENDRA RAM PHOOKUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bhattacharyya, the learned senior counsel appearing for the petitioner. Also heard Mr. M. Biswas, the learned counsel representing the respondents.

(2.) This is an application under Sec. 482 of the CrPC praying for quashing the criminal proceeding of All Women P.S. Case No.7/2008 under Ss. 197/199/420/307/120(B)/34 of the Indian Penal Code.

(3.) The respondent no.2 Smti Parijat Saikia (hereinafter referred to as the respondent no.2) was married to Arijit Saikia. Their marriage was solemnised on 3/3/2003. On 10/3/2004, the couple was blessed with a male child. Within a very short time, the couple fell from cloud nine. Marital disputes like demand of dowry etc. started to appear. Several litigations came into being.