MD. HUSSAIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Head learned counsel Mr. A.I. Uddin for the petitioners (name withheld). The petitioner No. 1 is the informant, the petitioner No. 2 is the victim and the petitioner No. 3 is the accused.

(2.) It is submitted on behalf of the petitioners that the petitioner Nos. 2 and 3 are at present married, and they are living together peacefully as husband and wife and they are blessed with a child. Both the parties have jointly and amicably settled their dispute. Basically the petitioner No. 1 was aggrieved by the relation between the petitioner Nos. 2 and 3 as he did not approve of the marriage between his daughter and the accused. The petitioner No. 3 was the accused and the FIR was lodged against him which was registered as Mikirbeta P.S. Case No. 29 of 2016, G.R. Case No. 179 of 2016 registered u/s 366()A/343 of the IPC.

(3.) Heard Mr. B.B. Gogoi, learned Addl. PP., Assam.