SUNANDA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MK Das, learned counsel for the petitioner. Also heard Mr. R Swami, the respondent No. 2 in person.

(2.) The present application is filed under Sec. 482 Cr.P.C. for quashing complaint petition being Complaint Case No. 1046/2014 filed by the respondent No. 2 alleging commission of offence under Sec. 499 IPC. The further challenge is an order dtd. 23/7/2015 passed by the learned Sub-Divisional Judicial Magistrate-I, Kamrup (M), whereby cognizance of offence under Sec. 500 IPC was taken.

(3.) The statement made in the complaint are to the following effect: