MOHAMMAD RIZWAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Chakraborty, learned Senior Counsel assisted by Mr. E. Laloo, learned counsel appearing for the petitioner, Mr. H. Kharmih, learned Addl. PP. appearing for the State-respondent No.1 and Ms. N.M. Kharshemlang, learned counsel appearing for the respondent No.2.

(2.) By this application under Sec. 482 of the Criminal Procedure Code 1973 (for short Cr.PC), the petitioner has prayed for quashing of the FIR dtd. 19/9/2023 filed by the respondent No.2 addressed to the Superintendent of Police, East Khasi Hills District, registered as the Madanriting Police Station Case No. 103 (10) of 2023 u/s 376/ 498A/ 506 IPC read with Sec. 4 of the Dowry Prohibition Act, 1961.

(3.) The petitioner is serving as a Sub-Inspector in Meghalaya Police. He got married to the respondent No.2 on 8/6/2023 under the Muslim Personal Law. The marriage was solemnized at their ancestral village in Bihar. After, about 10 days of the marriage, they came to Shillong along with other family members of the petitioner and started residing in the rented house of the petitioner situated at Happy Valley, Shillong. On 7/8/2023 the respondent No.2 left Shillong with her father and sister to her parental home. Thereafter, the FIR dtd. 19/9/2023 was lodged against the petitioner and his family members by the respondent No.2 to the Superintendent of Police, East Khasi Hills District, which was subsequently registered at the Madanriting Police Station. For the sake of facility, the FIR is extracted below: -