JAHIRUL ISLAM Vs. STATE OF ASSAM AND ANR

JUDGEMENT

(1.) Heard Mr. A Mannaf, learned counsel for the petitioner and Mr. TK Mishra, learned Additional Public Prosecutor, Assam appearing for the respondent No.1.

(2.) By this petition under Section 482 read with Section 320 of the Code of Criminal Procedure, 1973, the petitioners are seeking quashing of the Charge sheet No. 358 dated 30.11.2015 arising out of an FIR in connection with Boko PS Case No.618 of 2015 under Section 498-A/ 313/341/342/34 of the IPC pending in the Court of learned Additional CJM, Kamrup, Amingaon.

(3.) The petitioners' case in a nutshell is that the respondent No. 2 who is the father of the petitioner No.6 herein filed an FIR on 25.10.2015 before the In-charge of Chamaria Police Outpost under Boko Police Station alleging that the petitioner the husband and four in-laws of his daughter meted out physical and mental torture thereby causing miscarriage of pregnancy. After completion of the investigation, police submitted Charge sheet under Section 498-A/ 313/341/342/34 of the IPC against the petitioners.