HIRONMOY SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against the Order of the Learned Single Judge of the Calcutta High Court dtd. 30/1/2019, whereby CRR No. 1930 of 2017 filed by the appellants for quashing proceedings against them in connection with FIR No. 649 of 2012 was dismissed.

(3.) Appellant Nos. 1 and 2 are the husband and mother-in-law respectively of Respondent No. 2. Appellant No. 1 and Respondent No. 2 solemnized their marriage on 1/12/1995, and they resided in their matrimonial home along with Appellant No. 2. The couple, however, could not pull on together for various reasons, which are not necessary to be noticed in view of subsequent developments stated hereinafter. Suffice to say that Appellant No. 1 and Respondent No. 2 were blessed with a girl child - Shivangi, born on 27/8/1999. The relations between the married couple soured even further.