SANTANU RANJAN DUTTA Vs. ANINDITA MAJUMDAR

JUDGEMENT

(1.) The instant criminal revisional application has been preferred U/s 401 read with Sec. 482 of the Code of Criminal Procedure 1973 for quashing a criminal proceedings in connection with the Survey Park Police Station Case No. 31 dtd. 17/2/2017 U/s 498A, 406 and 34 of Indian Penal Code.

(2.) In a nutshell the petitioner's case is that the marriage between the petitioner and opposite party No. 1 was solemnized on 25/4/2012 under Special Marriage Act.

(3.) There were disputes between the parties regarding their matrimonial life and OP 1 left her matrimonial home on 22/9/2012. Settlement between the parties in presence of their relatives was arrived to minimise the dispute but all became futile. One Matrimonial Suit was filed before the District Judges Court, Alipore, 24 Paragans (south), being Matrimonial Suit No. 169 of 2013.