(1.) This revisional application under sec. 401 read with sec. 482 of the Code of Criminal Procedure 1973, hereafter referred to as the Cr. P.C, has been preferred by the petitioner seeking quashing of the proceedings in A.C.G.R Case no. 32 of 2019, arising out of Regent Park Police Station Case no. 02 of 2019 dtd. 02/01/2019, under sec. 509/506/114 of the Indian Penal Code, pending before the court of Learned Additional Chief Judicial Magistrate, at Alipore, South 24 Parganas.
(2.) In gist, the contention of the petitioner is that he is distantly related to Opposite Party no. 2 who lodged an FIR against the petitioner and her own father, Kalipada Ghatak, before the Regent Park Police Station giving rise to Regent Park police station Case no. 02 of 2019 dtd. 02/01/2019. It is the further case of the petitioner that a Civil Suit being T.S no 559 of 2018 has been filed by opposite party no. 2 against said Kalipada Ghatak, her father which is pending adjudication at Alipore Court.
(3.) The allegations in the FIR lodged by Opposite Party no. 2 would demonstrate that the petitioner on 22/11/2018 called her names over mobile telephone and abused her in filthy language and also incited her to commit suicide. She further disclosed that the petitioner threatened her not to complain before the police station and alleged that her father, a coaccused, was threatening her to vacate the dwelling house.