ABDUR RAHIM Vs. ARJOOARA BEGUM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner and Mr. D. K. Bordoloi, learned counsel for the respondent.

(2.) The petitioner has filed this application under Sec. 482 Cr.P.C. seeking quashing of the proceeding of Complaint Case being CR Case No. 3516/2019 under Sec. 406 Indian Panel Code (IPC in short) and the impugned order dtd. 25/11/2019 passed in connection with the case captioned above.

(3.) It is submitted on behalf of the petitioner that the respondent had earlier filed a case of domestic violence and both the petitioner and the respondent have preferred an appeal and the appeal is still pending. Again the petitioner had filed a case for maintenance under Sec. 125 Cr.P.C. and a case under Sec. 498(A) of the Indian Penal Code.