JUDGEMENT
W. Diengdoh -
(1.)The Petitioner has approached this Court with an application under sec. 438 Cr.P.C. apparently being apprehensive of being arrested in connection with Tura Women P.S. Case No 0059/2021 under sec. 498(A)/506/34 IPC r/w sec. 4 of the Dowry Prohibition Act.
(2.)It is the case of the Petitioner that she is the widowed mother of Shri Rohit Ganeriwal who is married to Smti Naina Ganeriwal on 4/6/2014 at Tinsukia, Assam. The said marriage was an arranged marriage since the families of the bride and groom were known to each other through common friends in the community.
(3.)After the marriage, the couple lived in Bengaluru, Karnataka and in pursuit of employment, her son shifted to Manchester, UK where he stayed there along with his wife. In the year 2019, a son was born to them.
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