HASIN JAHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the order dtd. 9/9/2019 passed by the Learned Session Judge, South 24 Parganas in Criminal Motion no. 339/2019 arising out of Jadavpur Police Station Case No. 82/18 dtd. 8/3/2018 under Ss. 498A, 354 IPC which is pending before the Learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas.

(2.) The petitioner's case is that she was married with Mohammad Shami who by profession is a Cricketer and a regular member of the Indian National Cricket Team, on 7/4/2014 in presence of both sides guardians, friends, relatives and well-wishers at 128, Prince Golam Hossain Shah Road, "Senkuthi", 1st Floor, Flat No. 1-B, P.S. - Jadavpur, Kolkata - 700 032.

(3.) After her marriage she along with her husband started to live their conjugal life and out of their wedlock, one girl child was born on 17/7/2015.