SANOWAR KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both petitioners have preferred the above two petitions as against the same order dated 31.07.2015 passed by learned SDJM, Charaideo, Sonari, Sibsagar, and the matter being related are taken up for disposal by this common order.

(2.) Heard Mr. A.K. Hussain, learned appearing for and behalf of the petitioners and Mr. S.K. Talukdar, learned Addl. P.P. appearing for and on behalf of the State respondent in both the cases. None appears for the respondent No. 2.

(3.) The case of the petitioners is that the respondent No. 2 lodged a complaint case before the SDJM at Charaideo, Sonari, against her husband (1) Md. Jargish Khan (2) mother-in-law/ Jyosna Begum @ Jusna Begum (one of the petitioners herein), (3) Md. Maina and (4) Ms. Salma Begum @ Bini for the offence under Section 498 (A) IPC read with Section 4 of the D.P. Act and the same complaint was forwarded to the O.C., Sonari P.S. for registration of the case and for investigation. Accordingly, the case was registered and after due completion of the investigation, charge sheet was submitted against the accused persons (1) Md. Jargish Khan. On receipt of the charge sheet, the learned court below took the cognizance of the matter pertaining to G.R. Case No. 723/09 under Section 498 (A) IPC.