HIRANMOY DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Paramanik, learned counsel for the petitioners and Mr. D. Bora, learned counsel appearing on behalf of respondent No.2 and learned Addl.P.P. Mr. B. Sarma,for the respondent Nos. 1.

(2.) Challenging the entire proceeding pertaining to G.R. Case No. 1080/2016 under Section 498(A) IPC arising out of Dokmoka P.S. Case No.71/2016 under Section 498(A)/354 IPC pending before the learned CJM, Karbi Anglong, Diphu, Assam, this petition has been preferred by the petitioners on the ground that the parties involved have settled the matter outside the court and informant is not interested to proceed with the case.

(3.) Necessary facts in a nutshell is that respondent No.2 lodged an FIR in the Dokmoka Police Station raising some allegation that although she entered into marriage with the accused No.1, but since after her marriage, she was mentally tortured by demanding dowry and even her father-in-law outraged her modesty and when she reported, her husband did not pay any heed to such complain made by her. She filed the FIR with certain other allegation against her husband and in-laws which was registered as Dokmoka PS Case No. 71/2016 under Section 498(A)/354 IPC and the investigation ended in charge-sheet and the case was proceeded for trail against her husband.