VIMAL AGRAWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior counsel assisted by Mr. H. Nath, learned counsel for the petitioner. Also heard Mr. D. Das, learned Addl. P.P. for the State respondent and Mr. A. Goyal, learned counsel appearing for the respondent No.2.

(2.) As agreed to by the learned Counsel for the parties, these two petitions are taken up together for final disposal together in asmuch as both the petitions are filed u/s 482 Cr.P.C. challenging FIR dtd. 16/11/2018 registered as Noonmati P.S. Case No.700/2018 lodged by the informant respondent No. 2 u/s 498-A/ 323 /327 /384 /400/ 506 IPC.

(3.) The petition No. 1227 is filed by the four petitioners, who are father- in-law, mother-in-law and sister-in-law of the respondent No.2/ informant and the petitioner in Petition No.1230 is the husband of the respondent No.2.