UTTAM KUMAR BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred for quashing of the Charge Sheet and proceedings in G.R. No. 1934 of 2017, pending before the Learned Judicial Magistrate, 5th Court at Sealdah under Sec. 498A/406/323/34 of the Indian Penal Code, 1860, arising out of Beliaghata Police Station Case No. 197 of 2017, dated July 12, 2017 under Ss. 498A/406/323/34 of the Indian Penal Code, 1860 read with Ss. 3/4 of the Dowry Prohibition Act, 1961 and all orders passed therein.

(2.) The Petitioner's case is that he is the lawfully wedded husband of the Opposite Party No. 2 herein, their marriage having been duly solemnized on March 09, 2008, as per Hindu rites and customs.

(3.) Unfortunately, their married life was not peaceful due to the extremely hostile, adamant and inimical attitude of the Opposite Party No. 2 herein towards the present Petitioner and his family-members.