MANSURA BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application praying for quashing of a proceeding in which a charge sheet was submitted under Sec. 302 read with Sec. 34 of the Penal Code.

(2.) Learned counsel appearing on behalf of the accused petitioner submits as follows. The petitioner is the mother-in-law of the victim deceased. It was alleged by the de facto complainant/mother of the victim that the petitioner and her relatives were responsible for the murder of the victim. Apart from the stray allegation contained in the First Information Report that the de facto complainant had seen the petitioner and others fleeing away from the place of occurrence immediately after the occurrence, there is hardly any allegation against the petitioner. The petitioner is absolutely innocent and have been falsely implication in this case. No prima facie case is made out as would be evident from a plain reading of the First Information Report. Any further continuation of the impugned proceeding shall be an abuse of the process of the Court.

(3.) I have heard the submissions of the learned counsel for the petitioner and have perused the revision petition.