MANORANJANA SINH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present revisional application has been preferred challenging the charge-sheet filed in connection with Kanksa Police Station Case No. 167 of 2011 dated July 24, 2011 under Sections 498A/307/34 of the Indian Penal Code.

(2.) The instant case was initiated on the basis of complaint addressed to the Officer-in-Charge, Kanksa Police Station by Bandana Mukherjee. The sum and substance of the allegations in the letter of complaint are as follows:-

(3.) The complainant was married to Gobinda Mukherjee about 1 1/2 years back and the said marriage was a social marriage. The complainant alleges that immediately after her marriage she was mentally and physically tortured by her mother-in-law, Sukla Mukherjee; father-in-law, Murari Mohan Mukherjee and brother-in-law, Manotosh Mukherjee. To that effect earlier also she informed the police station and somehow or the other such dispute was resolved. However, on 23rd July, 2011 at about 9.00 p.m. the aforesaid 3 accused persons assaulted her and her husband Gobinda Mukherjee and the younger brother-in-law i.e. Manotosh Mukherjee poured kerosene over her body when she somehow fled away to save herself. Lastly, she alleged that over this incident, her sister-in-law Anjana Bhattacharjee and her husband Pradip Bhattacharjee were also involved.