KABERI DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revision the petitioner, being aggrieved of the criminal proceedings initiated against her, challenged the same and had prayed for quashing of the same.

(2.) The proceedings were initiated with lodging of FIR being Hare Street Police Station Case No.516 of 2011 dtd. 28/7/2011 under Ss. 341/353/506/34 of the IPC and Sec. 3 of The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989. The corresponding G.R. Case No.2655 of 2011, pending in the court of the Metropolitan Magistrate, 5th Court at Calcutta.

(3.) Fact leading to filing of the FIR and necessary for adjudication of this revision may be narrated, as below.