PRITAM SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application is directed against an order dated 6.4.2001 passed by the learned Sub-Divisional Judicial Magistrate, South 24 Parganas in Jadavpur P.S. Case No. 190 of 2000 dated 26.5.2000 under section 498A/406 of the Indian Penal Code.

(2.) The aforesaid case was registered with Jadavpur police station on the basis of a complaint lodged by one Swastika Sen. The present petitioner is the elder brother in-law of the defacto complainant Swastika. He was made accused in the aforesaid case along with the husband and other in-laws of the complainant. The petitioner moved an application under section 438 of the Code of Criminal Procedure before this Court and by an order dated 11.7.2000 such prayer for anticipatory bail was allowed by this Court.

(3.) It is submitted by the learned Advocate of the petitioner that after such anticipatory bail was granted, to the petitioner, who is a resident of Bangalore, was never contacted by the investigating agency nor he was ever called by the investigating agency for interrogation.