ARUN MAJI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present application under Sec. 482 read with Sec. 407 of the Code of Criminal Procedure has been directed for quashing of the proceeding being G.R. Case No.1066 of 2019 now pending before the learned Additional Chief Judicial Magistrate, Ghatal arising out of Daspur Police Station Case No.419 of 2019 dtd. 19/10/2019 under Ss. 498A/323/307/406/34 of the Indian Penal Code read with Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Dipanwita Patra (Maji) opposite party No.2 herein lodged a written complaint before the Officer-in-Charge, Daspur Police Station on 19/10/2019.

(3.) The FIR lodged by the defacto complainant, Deepanwita Patra (Maji) dtd. 19/10/2019 may be summarized as follows:-