PANNALAL PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application is for quashing of Domjur P.S. Case. No. 14 of 2008 dated 15.1.2008 corresponding to GR Case No. 92 of 2008 under sections 498A/506/34 of Indian Penal Code pending before the learned Court of 7th Judicial Magistrate at Howrah.

(2.) Factual background in a nutshell is that on 20.12.2007 Bamali Pal (Das), opposite party No. 2 submitted a complaint before the learned Chief Judicial Magistrate at Howrah and the same was sent to Domjur P.S. under section 156(3) of Cr.PC. The said complaint was treated as First Information Report and on the basis of it Domjur P.S. Case No.14 of 2008 dated 15.1.2008 was registered against the petitioners/accused persons. The matter was investigated into and chargesheet has been submitted under sections 498A/506/34 of Indian Penal Code.

(3.) The petitioner has come up with this application for quashing of the said case particularly on the ground that the learned Court below has no jurisdiction to take up the matter.