SANJAY KUMAR BASU Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The present petition has been filed under Sections 397/401/482 of the Code of Criminal Procedure praying that the proceedings arising out of G. R. Case No. 203 of 2011 pertaining to Baguiati Police Station Case No. 19 of 2011 dated 11 th January, 2011 under Sections 498A/34 of the Indian Penal Code pending in the Court of Chief Judicial Magistrate, Barasat be quashed.

(3.) Learned Counsel for the petitioners submits that after the marriage on 2nd March, 2010, petitioner No. 1, husband and opposite party No. 2, de facto complainant, aggrieved wife, had set up their matrimonial home at Thane District, State of Maharashtra and they had lived there. It is further submitted that marriage was also solemnized in Thane District, State of Maharashtra.