SAKTIPADA SANNIGRAHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred for quashing of the proceeding being Misc. Case No.68 of 2020 under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the PWDV Act), pending before the learned Chief Judicial Magistrate, Sadar Court, Purulia.

(2.) The opposite party no.2 herein is the wife of one Kuntal Panda (who is not the petitioner herein) and after marriage, said Kuntal Panda and the opposite party no.2 started to reside as husband and wife at Flat No.104, Block ' KA, Siddha Town, Rajarhat, under P.S. Narayanpur.

(3.) Petitioner alleged that since the very inception of the marital life, the opposite party no.2 never shown any inclination or enthusiasm to accept her marriage nor she had any sympathy, trust, regard, respect, love or affection towards adjustment of her matrimonial life. Subsequently, she was detected to be a psychiatric patient and she was medically treated by a psychiatrist.