DEEPAK CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings in GR Case No. 254 of 2015 presently pending before the Learned Judicial Magistrate, 2nd Court, Asansol, Paschim Bardhaman, arising initially out of Hirapur Police Station Case No. 28 of 2015 dtd. 4/2/2015 under Ss. 498A/406/325/307/376/511/120B/34 of the Indian Penal Code, 1860 (later transferred to Asansol Women Police Station for investigation), including order dtd. 17/6/2019 and all other orders passed therein.

(2.) Mr. Avishek Bhandari, learned counsel for the petitioners has submitted that the petitioner no. 1 is the father-in-law, the petitioner no. 2 is the mother-in-law and the petitioner no. 3 is the brother-in-law of the opposite party no. 2.

(3.) That the elder son of the petitioners no. 1 and 2, namely, Subhas Chatterjee (since deceased and hereinafter referred to as the 'elder son of the petitioners no. 1 and 2) was earlier married to one Sona Chatterjee nee Chakraborty but the said marriage culminated in a divorce. Thereafter, the said elder son of the petitioner nos. 1 and 2 got married to the opposite party no. 2 on 30/11/2006 according to Hindu rites and customs. After the said marriage, the opposite party no. 2 and the elder son of the petitioners no. 1 and 2 began residing separately at a rented accommodation at Shyambandh, Burnpur, Asansol.