PALLAVI SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred by two petitioners seeking setting aside and quashing of the proceedings of Police Report Case [PRC] no. 638/2023, presently pending before the Court of Chief Judicial Magistrate, Kamrup [M], Guwahati.

(2.) The facts stated by the petitioners in this petition can be narrated, briefly, at first.

(3.) The marriage between the petitioner no. 1 and the petitioner no. 2 was solemnized on 25/4/2019 as per Hindu rites, rituals and customs at Guwahati in presence of family members, friends, relatives and well-wishers. The marriage was subsequently registered on 3/6/2019 before the Marriage Officer, Kamrup [Metro] under the provisions of the Special Marriage Act. After solemnization of the marriage, the parties started to live together at Guwahati. However, disputes and discords started arising between them and as a result, the petitioner no. 1 had left her matrimonial home on 1/3/2023.