MINJOM BAGRA Vs. DEPUTY COMMISSIONER, BASAR

JUDGEMENT

(1.) Heard Ms. T. Jini, learned counsel for the petitioner. Also heard Ms. R. Basar, learned Government Advocate appearing for the respondent No. 1 and Mr. I. Bam, learned counsel for the respondent No. 2.

(2.) This is an application under Article 227 of the Constitution of India read with Sec. 151 of the Cr.P.C., by which the petitioner has prayed for issuance of a direction to the respondent No.1 i.e. the Deputy Commissioner, Basar, Laparada District, Arunachal Pradesh to dispose of the execution proceeding pending in connection with Bango Level Keba (Keba for short) decision dt. 16/9/2019.

(3.) The fact of the case is that in the month of September' 2019, a complaint was filed by the respondent No. 2 before the Deputy Commissioner, Basar against the petitioner for mental harassment and physical assault alleged to have been committed by the petitioner. In pursuant to the complaint, the Deputy Commissioner, Basar appointed the Circle Head Gaon Bura as the Chairman of the committee and directed him to conduct a Bango Level Keba to decide the case. After hearing both the parties as well as the witnesses, the Chairman, on 16/9/2019, had decided, in terms of the decision of the majority of the Keba members, that both the parties should get divorced and none of the parties shall disturb each other ever. It was also decided that Gekir Ori shall identify the beaded neckless and the beaded Lisum and the same shall be given back to the respondent No. 2. It was also decided that a plot of land, measuring 824 Square Meter, which was gifted by the petitioner to the respondent No. 2, during the subsistence of marriage should be returned back to the petitioner. Furthermore, it was decided that the respondent No. 2 may collect all her belongings from the house of the petitioner. The said Keba decision was accepted by the petitioner and the respondent No. 2 and both of them had put their signatures on the same day.