BONGKIM KASHYAP @ BONKIM KASHYAP Vs. DEVASHRI NATH

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned counsel for the petitioners.

(2.) This present petition, under Section 482 Cr.PC, has been filed seeking quashment of the proceeding of Misc (DV) Case No. 40/2016, and the order, dated 28.7.2016, passed in the said case, by the learned Sub-Divisional Judicial Magistrate (S), Golaghat, issuing process to the petitioners and granting an order of protection in favour of the respondent No. 1.

(3.) The aforesaid DV case was initiated on the basis of an application filed by the respondent, under Section 12 of the Protection of Women from Domestic Violence Act, 2005.