SHIKHA BINANI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court:

(2.) The present applications have been filed on behalf of the different accused in this case seeking quashing of a proceeding in which a charge sheet was submitted under Sections 406, 498A read with Section 34 of the Penal Code and Sections 3, 4 of the Dowry Prohibition Act.

(3.) In C.R.R. 1462 of 2020, the petitioner is the sister-in-law of the victim/ de facto complainant, in C.R.R.525 of 2019, the petitioners are the aunts-in-law of the victim and in C.R.R. 76 of 2020, the petitioners are the mother -in-law and the husband of the victim. The petitioners in all these three revisions constitute all the accused in this case.