RATNA DUSAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. R. Rongmei, learned counsel for the petitioner. Also heard Mr. S.P. Choudhury, learned counsel for the respondent No. 2 and Mr. P.S. Laskar, learned Addl. Public Prosecutor.

(2.) By way of this petitioner under Sec. 482 Cr.PC, the petitioner is seeking quashing of the complaint petition dtd. 19/7/2017 filed by the respondent No. 2 before the Chief Judicial Magistrate, Cachar, Silchar.

(3.) The brief facts of the case is that the respondent No. 2 lodged a complaint on 19/7/2017 before the jurisdictional Chief Judicial Magistrate Court alleging that on 12/12/2016, he was married with the petitioner as per Hindu rites and ritual and at the time of marriage, she disclosed her age as 21 years but after marriage, he came to know that her actual age is 25 years.