LORINA NONGSEIJ Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) Heard Mr. P.N.Nongbri, learned counsel appearing for the petitioner, Mr. S.Sen Gupta, learned GA appearing for the respondent No.1, Mr. G.Marak, learned counsel appearing for the respondent No. 2 and also Ms. N.G.Shylla, leaned counsel appearing for the respondent No. 3.

(2.) By this criminal petition, petitioner is praying for quashing the criminal case G.R. (A) Case No. 92/2014 (i.e. Rynjah P.S. Case No. 9 (2) 2011, under Sections 365, 367, 325 read with 34 of the IPC) against the present petitioner. The fact of the case sufficient for deciding the present criminal petition is recapitulated. The petitioner (wife) married the respondent No. 2 under the Special Marriage Act, and their marriage was also registered and obtained the Marriage Certificate dated 11-04-2003. It is stated that due to excessive abuse by the respondent No.2, the petitioner was constantly facing hardship. It is also stated that the respondent No. 2 had undergone various treatments for excessive abuse of alcohol.

(3.) The respondent No.2 had filed a case being Rynjah P.S. Case NO. 9 (2) 2011, under Sections 365, 367, 325 read with 34 of the IPC before the Officer Incharge, Rynjah Police Station. Copy of the original ejahar of the said P.S. Case No. 9 (2) 2011, under Sections 365, 367, 325 read with 34 of the IPC is available at pages 13 and 14 of the present criminal petition. For easy reference, the said ejahar is quoted hereunder: <FRM>JUDGEMENT_2_LAWS(MEGH)12_2015_1.html</FRM>