TAMAL KRISHNA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been directed by the petitioner with a prayer to quash proceeding being Basirhat Police Station Case No. 422 dtd. 5/5/2019 under Ss. 341/323/325/354/506 of the Indian Penal Code pending before learned additional Chief Judicial Magistrate, Basirhat, North 24 Parganas.

(2.) It has been contended in the revisional application that the petitioner got married with one Prama Ghosh (Dey), who is the daughter of de-facto complainant/Opposite Party No.2 in the year 2010 and after solemnization of the said marriage, the petitioner along with his wife started living as husband and wife.

(3.) The petitioner's wife used to visit her paternal home on every interval of 2-3 days and at the instigation of the parents, petitioner's wife left her matrimonial home on 5/4/2018 at her own volition and since thereafter she had been residing at her parental home. The petitioner made several attempts to get her back, but all were in vain.