PRADIP PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) By means of this application under Section 482 of the Cr.P.C., the petitioners have prayed for quashing of the Charge-Sheet No. 328/2014 of G.R. Case No. 1551/2013 corresponding to Tinsukia P.S. Case No. 676/2013 under Sections 120(B)/406/420/387/494/34 of the IPC, which has been registered on an FIR lodged by the respondent No. 2, Sanu Ghosh, alleging therein that the petitioners entered into a conspiracy by performing his marriage with the daughter of petitioner Nos. 1 and 2 suppressing the fact that she was earlier married to one Sankar Mandal.

(2.) It was also alleged that the daughter of the petitioner Nos. 1 and 2, namely, Ananya Paul, soon after the marriage started misbehaving with him and misappropriated amounts entrusted to her and ultimately, she left his house. The accused petitioners used to thre-aten him and demanded Rs. 2,00,000/- from him by putting him in fear of arrest and detention.

(3.) Tinsukia police conducted investigation and on completion of the same submitted Charge-Sheet against the accused petitioners and Ananya Paul under Sections 120 (B)/406/420/387/494 IPC.