SANKAR PROSAD SHAW Vs. STATE

JUDGEMENT

(1.) In this Criminal Revision, the petitioners have prayed for quashing the proceeding in Case No. C. 1249 of 1 984u/S.4 of the Dowry Prohibition Act of 1961 read with S. 120B of the Penal Code pending before the Metropolitan Magistrate, 12th Court, Calcutta.

(2.) The facts of the proceeding in brief are as follows : - Smt. Usha Shaw, sister of the complainant Bhagwat Prosad Gupta (O.P. No. 2) was given in marriage to Shankar Prosad Shaw alias Gupta (accused-petitioner No.1) according to the Hindu rites and rituals on 14-5-81 at Calcutta. After the marriage Usha Shaw was brought to the matrimonial house of Shankar Prosad and both them spent their conjugal life happily for about a month but that happiness was short-lived. The husband along with his father Parameswar Prosad Shaw (accused-petitioner No. 2), his brother Anil Kumar Shaw (accused-petitioner No. 3) and his sister Smt. Asha Shaw (accused-petitioner No. 4) began to make illegal demands to Usha Shaw to bring costly electronic appliances such as T. V. Set, Refrigerator, Gas Connection and cash of Rs. 50,000/- and also 15 tolas of gold from her parents. Otherwise they would not allow Usha Shaw to retain her marital status in their house. On failing to get the aforesaid articles the opposite parties jointly and severally started torturing Usha Shaw Ultimately, on 14-4-82 the members of the opposite parties took Usha Shaw to the house of the complainant and left her there saying that they would not allow her to come husband's house unless their demands were met. Under the circumstances, the complainant filed a complaint case against the opposite parties earlier u/S. 4 of the Dowry Prohibition Act, hereinafter referred to as the Act. after obtaining the sanction from the Director, Social Welfare Department, Govt. of West Bengal. But the case was compromised on 17-2-83 and the opposite parties had forgone their illegal demands and took back Usha Shaw to her husband's house. Having compromised the case and thus releasing themselves from the legal consequences of their illegal demands, the opposite parties renewed their old demands and began to torture Usha Shaw and heap indignities upon her. So the complainant again obtained required sanction for prosecution of the opposite parties from the Director, Social Welfare Department, Govt. of West Bengal and launched criminal prosecution u/ S. 4 of the said Act read with S.120 B of the Penal Code.

(3.) Congnizance being taken of an offence u/S.4 of the said Act, the learned Metropolitan Magistrate, 12th Court, Calcutta directed to issue summons upon all the accused petitioners vice his order dt. 27-4-84. It is against this order that the petitioners have come up before this Court in this revision with a prayer to quash the proceeding pending before the learned Magistrate.