- (1.) By means of this application under Section 482 of the Cr.P.C., the petitioners have prayed for setting aside and quashing of the proceedings of C.R. Case No. 339/2014 which is now pending in the Court of the learned Sub-Divisional Judicial Magistrate (Sadar), Bongaigaon.
(2.) It is contended inter-alia by the petitioners that the respondent No. 1 filed the aforesaid complaint before the learned Court alleging therein that the petitioners tortured her both mentally and physically demanding dowry from her. According to the petitioners, the respondent No. 1 was a close relative of the petitioners and they were within prohibited the degree and marriage was not possible between the petitioner No. 1 and respondent No. 1 due to such relationship. By filing the complaint, the respondent No. 1 was trying to blackmail the petitioners with a view to extort money to the tune of Rs. 5,00,000/- and the respondent No. 1 and her family members were trying to force him to marry her and repeatedly demanded money for which he had to file a complaint against them vide C.R. Case No. 112C/2014 which was sent to police for investigation by the learned Chief Judicial Magistrate after recording initial deposition of the complainant and two of his witnesses.
(3.) Aggrieved by the order, he preferred revision before the learned Sessions Judge and the learned Sessions Judge dismissed the revision against which criminal petition has been filed. During pendency of the case, the respondent No. 1 in collusion with other family members filed the complaint against him and his family members.;