NASIRUDDIN Vs. MUSTT WAHIDA BEGUM

JUDGEMENT

(1.) Heard Md. I. Hussain, learned counsel for the petitioners. Also heard Mr. D.K. Medhi, learned counsel for the respondent.

(2.) The petitioner No. 1 is the husband of the respondent whereas the petitioner Nos. 2, 3, 4 and 5 are the in-laws of the respondent.

(3.) The genesis of the case was that the marriage between the petitioner No. 1 and the respondent was solemnised as per "Shariat" on 16/9/2021. Unfortunately their marital life was struck by chord of disharmony. The respondent used to quarrel with the petitioners on petty issues. She used to remain busy with her mobile phone and used to gossip with some unknown person. The petitioner No. 1 requested the respondent to discard her habits. On 29/10/2021, the respondent deserted the petitioner without any rhyme or reason. The petitioner No. 1 went to the respondent's parental home to bring back the respondent but she refused to return to her matrimonial home. The respondent's family members also exercised threats through some antisocial miscreants. This impelled the petitioner to lodge an ejahar (FIR) with the police at Mahabhairab Police Outpost on 18/12/2001 (Annexure-1). The respondent was summoned to the police station and she gave an undertaking on 22/12/2021 stating that she had left her husband-petitioner No. 1 herein and she would abstain from maintaining communication with the petitioner No. 1 and the spouses will not be responsible for each other.