SANJOY KUMAR JAIN Vs. RENU SAHARIA

JUDGEMENT

(1.) Mr. Subhash Chandra Keyal, learned counsel for the appellant and Mr. Gitumani Deka for the sole respondent.

(2.) The applicant on 26.09.2006 as a complainant submitted a criminal complaint before the learned Chief Judicial Magistrate (CJM), Dibrugarh, being Case No. 516C/2006 against the sole respondent alleging that on 24.9.2006 around 09:00 am, she threatened him of his life over telephone at Dibrugarh by using obscene words and told him that she, her husband and her other associates shall kill him and his other family members since the complainant and his father purchased land measuring 2 Kathas - 10 Lechas at Ward-Rihabari of Dibrugarh Town under Mouza-Dibrugarh covered by Periodic Patta No. 44 under Dag No. 149 and other landed property measuring 2 Kathas-10 Lechas at Ward-Gabhurupathar, under Dibrugarh Town and Mouza covered by Periodic Patta No. 189 under Dag No. 667 along with house premises, over which the complainant is in occupation with his family since long, the property which she was interested to purchase.

(3.) In the complaint, the applicant/complainant also alleged that the accused and her associates have already taken steps to take lives of the complainant and his other family members and warned him to withdraw the case filed against her husband and other associates from the Court of Sub-Divisional Judicial Magistrate (Sadar), Dibrugarh i.e. the Case No. 516C/2006. As such, the complainant herein had prayed before the authority to prosecute the said accused person, the sole respondent herein under Section 294/506 IPC and other provisions of law.