ANOWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Bhuyan, learned counsel for the petitioner; Mr. R. J. Barua, learned Addl. P.P. for the State respondent No. 1; and Mr. M.K. Das, learned counsel for opposite party No.2.

(2.) In this petition, u/s 482 of the Cr.P.C. the petitioner, namely, Anowar Hussain has prayed for quashing and setting aside the proceeding in Misc. Case No. 166/2021, u/s 12 of Protection of Women from Domestic Violence Act, 2005 instituted by the opposite party No. 2, pending before the court of learned Judicial Magistrate 1 st Class, Kamrup (M) Guwahati.

(3.) It is to be noted here that Misc. Case No. 166/2021, u/s 12 of Protection of Women from Domestic Violence Act, 2005 is instituted by opposite party No. 2, Mustt. Sufia Begum.