JILPA NIMA DULOM Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. V. Jamoh, learned counsel for the petitioners. Also heard Ms. L. Hage, learned Additional Public Prosecutor for the State.

(2.) The petitioners, who are the husband and wife, have jointly instituted the present proceedings praying for quashing of the FIR, dtd. 25/7/2021 lodged by the petitioner no. 1 (wife) against the petitioner no. 2 (husband), leading to registration of Itanagar Women Police Station Case No. 98/2021, under Ss. 498(A)/323 of the IPC and the corresponding G.R. Case No. 668/2021 presently pending before the Court of learned Chief Judicial Magistrate, Capital Complex, at Yupia.

(3.) The petitioner no. 1 had lodged an First Information Report (FIR) on 25/7/2021 against the petitioner no. 2 alleging therein that she was beaten up and abused on the said day at around 5:00 am at public place by the petitioner no. 2. On receipt of the said FIR, a case being Itanagar Women Police Station Case No. 98/2021, under Ss. 498(A)/323 of the IPC came to be lodged. The police on conclusion of the investigation submitted a Charge-sheet being Charge-sheet No. 177/2021 under G.R. Case No. 668/2021, under Ss. 498(A)/323 of the IPC.