SUBRAJIT SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Aggrieved husband of the complainant, her parent-in-law and married sister-in-law living in separate mess, have preferred to file the present case under Sec. 482 read with Sec. 401 of the Criminal Procedure Code, 1973, challenging initiation and process of the police case at the behest of the opposite party no.2/complainant/wife.

(2.) The petitioners have prayed in this case, for an order of the court quashing the proceedings and charge sheet filed against them in Jalangi PS Case No.368 of 2015 dtd. 14/4/2015 under Sec. 498A IPC, 1860.

(3.) Not all the details of unhappy married life of the petitioner no.1 and opposite party no.2 may be discussed in this case. Suffice to say that they were married in the year of 2005 but the same was never peaceful. They have allegations and counter allegations against each other in their matrimonial life. Like the petitioner no.1 contends that since after marriage he has been regularly instigated and forced to severe relationship with his parents and family, that the opposite party no.2 was not at all dutiful of the members of family of her husband and was always hostile towards fulfillment of marital obligation. He has further states that the opposite party no.2 has left her matrimonial home without anybodies knowledge, consent and only according to her own whims. He stated further that all his endeavor to bring his wife back to her matrimonial home went in vain due to adamant attitude of the opposite party no.2.