BIPRAJIT SINHA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Revisional application has been filed praying for quashing of the proceedings in G.R. Case No. 1063 of 2018 being Baranagar police station Case No. 123 of 2018 for offence punishable under Sec. 498A/406/506/34 of the Indian Penal Code pending before the leaved Additional Chief Judicial Magistrate, Barrackpore.

(2.) The petitioner/husband's case is that on October 11, 2013 the opposite party no. 2/wife filed a written Complaint with Baranagar police station against three accused persons including the petitioner here in.

(3.) On completion of investigation police submitted charge sheet and the Learned Magistrate was pleased to take cognizance.