AISHWARYA JAIN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned Advocate General, Assam, assisted by Mr. B. Gogoi, learned counsel for the petitioners. Also heard Mr. P.N. Choudhury, learned Senior counsel assisted by Mr. A. Chandan, learned counsel for the respondent no. 2 as well as Ms. M. Kechi, learned Additional Public Prosecutor for the State of Nagaland/respondent no.1.

(2.) The petitioner no. 1 is the wife of the respondent no. 2 and petitioner no. 2 to petitioner no. 7 are the relatives of petitioner no. 1. The petitioners have filed an application u/s 482 of Cr.P.C., 1973 seeking quashment of the FIR dtd. 12/10/2021 registered as Sub Urban police station case no. 79/2021 u/s 420/384/389/506/34 IPC at Dimapur, Nagaland.

(3.) The brief facts of the case is that the petitioner no. 1 became acquainted with the respondent no. 2 sometime in the year 2012 in a common coaching class. Subsequently they became friends and started meeting more often. In January 2019, the respondent no. 2 confessed his feelings for the petitioner no. 1 which she out rightly denied at that time. Thereafter, despite the reluctance from the petitioner no.1, the respondent no. 2 constantly pursued the petitioner no. 1 for about 4/ 5 months until she agreed to his proposal in May, 2019.