TARAK NATH BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Section 401 of the Code of Criminal Procedure filed at the instance of Tarak Nath Biswas, the petitioner herein, seeking to set aside the judgment and order dated 20.11.2000 passed by the learned Judicial Magistrate, 2nd Court, Barasat in connection with Misc. Case No. 265 of 1996 (T. 226 of 1996).

(2.) The short facts leading to the filing of the present revisional application are as under:

(3.) The situation became so worse that the petitioner was constrained to file a matrimonial suit under Section 13 (1)(ia) of the Hindu Marriage Act giving rise to Matri-monial Suit No. 5/92 before the learned District Judge, 24 Paraganas North and in that matrimonial suit opposite party/wife appeared and filed a written statement.