LOKESH RASAILY Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Mr. S. K. Chettri, learned Asstt. Public Prosecutor accepts notice on behalf of respondent No. 1 and respondent No.2, who is present in Court, accepts notice.

(2.) With the consent of the parties present in the Court, this petition is being disposed of.

(3.) The petitioner seeks quashment of G.R. Case No. 11/2011 under Section 326 IPC pending in the Court of Chief Judicial Magistrate, East & North Sikkim at Gangtok. It is contended that the petitioner was married to respondent No. 2. The couple resided together for quite some time and thereafter due to some misunderstanding their relations became strained. Respondent No. 2 left the company of the petitioner and stayed with her parents. Respondent No. 2 lodged a written complaint on 20-11-2010 against the petitioner, whereunpon an FIR No. 102(11) 10 dated 20-11-2010 under Section 326 IPC was registered against the petitioner and a G. R. Case No. 11/2011 has been filed in the Court of Chief Judicial Magistrate, East & North Sikkim at Gangtok.