PAWAN @ KEWAL GOEL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application has been preferred for quashing of the proceeding in connection with Bidhannagar Police Station case no. 2 of 2019 dtd. 7/1/2019 under Ss. 498A/406 of the Indian penal Code, 1860 read with Ss. 3 and 4 of the Dowry Prohibition Act which is pending before the court of learned additional Chief Judicial Magistrate, Bidhannagar.

(2.) It has been contended by the petitioner that the petitioner is the uncle-in-law of the opposite party no. 2, who has initiated the abovementioned impugned proceeding. The said opposite party no. 2/wife has arrayed her husband, father-in-law, brother-in-law, mother-in-law and the present petitioner who is her uncle-in-law.

(3.) In the FIR, the opposite party no. 2 wife has alleged that after wedding she came to learn that her husband Amit Goel was divorced once and his previous marriage fell apart due to torture committed by the in-laws. The informant/opposite party No. 2 was also subjected to regular physical and mental torture by her husband and in laws on account of demand for dowry and despite several gifts being sent to her husband, such marriage was still falling apart and the informant could not resolve the situation and was forced to leave her matrimonial house. On 31/12/2016, the informant was seriously assaulted by her in laws and was thrown out of her matrimonial house. Such incident repeatedly occurred on several times. On 3/1/2019, the informant went to her matrimonial home with her parents to resolve the disputes, but she was again assaulted and she got several injuries on her body.