(1.) The present revision has been preferred praying for quashing of the proceedings of A.C.G.R. Case No. 4603 of 2015 arising out of Parnashree Police Station Case No. 238 dtd. 4/8/2015 under Ss. 498A/406 of the Indian Penal Code, 1860 read with Ss. 3/4 of the Dowry Prohibition Act now pending before the Court of the Learned Judicial Magistrate, 6thCourt, Alipore, South 24 Parganas.
(2.) The petitioners' case is that the petitioner no. 1 aged about 44 years is the devrani (wife of Jay Prakash Gond and daughter-in-law of Hazari Ram Gond) and petitioner no. 2 aged about 37 years is the married sister-in-law of the opposite party no. 2.
(3.) The petitioner states that on or about 4/8/2015, the opposite party no. 2 filed a letter of complaint before the officer-in-charge of Parnashree Police Station which was registered as Parnashree Police Station Case No. 238 dtd. 4/8/2015 under Ss. 498A/406/506(ii) IPC read with Ss. 3/4 of the D.P. Act. That on the day of filing the instant FIR, i.e. on 4/8/2015, the senior citizen father of petitioner no. 2 was already admitted in B.P. Poddar Hospital, New Alipore, Kolkata from prostrate operation from the period of 2/8/2015 to 9/8/2015.
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