JAKIR HUSSAIN Vs. SABNAM BEGUM

JUDGEMENT

(1.) The petitioners who have been arrayed as accused in CR Case No. 387/07 under Sections 498A/406/34 IPC pending in the Court of learned C.J.M., South Tripura, Udaipur, have approached this Court by filing this application under Section 482 for quashing the proceeding.

(2.) I have heard Mr. A. K. Bhowmik, learned Sr. Counsel appearing for the accused petitioners and Mr. S. Talapatra, learned Sr. Counsel appearing for the complainant respondent.

(3.) In order to appreciate the contention raised by the learned counsel appearing for the parties a brief narration of the facts is considered necessary for disposal of this petition and the same is summarised as follows.