PANKAJ CHOUDHURY Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) This application has been initiated seeking following reliefs: -------

(2.) Heard Mr. K.K. Mahanta, learned senior counsel, assisted by Mr. R.D. Sihota, learned counsel for the petitioner as well as Mr. A.R. Gogoi, learned counsel for the respondent No. 2 and Ms. S. Sharma, learned counsel for the respondent No. 3.

(3.) The brief facts necessary for disposal of the present proceeding are that on 19.10.2010, a complaint was filed by Sri D.K. Das, respondent No. 2 herein alleging that his wife namely X (respondent No. 3 herein) had left her matrimonial house on 21.08.2007 leaving behind two daughters in her matrimonial house and thereafter, she took shelter in the house of present petitioner and started living there as husband and wife.