FARUK SEKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. H. Ahmed, learned counsel for the petitioners. Also heard Mr. M. P. Goswami, learned Additional Public Prosecutor representing the State respondent No.1 and Mr. M. J. Quadiri, learned counsel for the respondent No.2.

(2.) This Criminal petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973, praying for setting aside and quashing of the impugned complaint petition registered as No.75m/2017, which is pending before the Court of learned Judicial Magistrate, 1st Class, Kamrup(M), Guwahati, and the order dtd. 14/6/2017 for taking cognizance, and impugned order dtd. 2/3/2019, whereby, the Maintenance of Rs.5000.00(Rupees Five Thousand) only granted in favour of the respondent No.2 and to the child.

(3.) The brief facts leading to the filing of the present petition is that;