NASIR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, learned counsel for the petitioners. Also heard Mr. B. Sarma, learned Additional Public Prosecutor for the State/respondent No.1.

(2.) Both the petitioners have filed an application under Sec. 482 Cr.P.C., 1973 seeking quashment of the proceedings in G.R. Case No. 3131/2019 (corresponding to PRC Case No. 564/2020) under Ss. 376/420 IPC arising out of Laharighat P.S. Case No. 334/2019, pending in the court of CJM, Morigaon.

(3.) The brief facts of the case is that on 29/9/2019, the informant lodged an FIR stating inter alia that the accused Baharul Islam, Nasir Uddin, Safia Khatun and Abdul Kashem instigated the informant to divorce her earlier husband and solemnize marriage with accused Baharul Islam. It is also alleged that after marriage, the accused persons tortured the informant and Nasir Uddin forcefully committed bad acts with her. Though, the informant informed the matter to other accused persons but they did not pay heed to her request and ultimately she was driven out from her matrimonial home.