KALYAN PANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding being G.R. No. 207 of 2020 arising out of Purulia (M/Mofussil) Police Station FIR No. 59 of 2020 dtd. 17/2/2020 under Ss. 498A/325/34/506 of the Indian Penal Code pending before the Learned Chief Judicial Magistrate, Sadar Court, Purulia and Charge Sheet being no. 101/2020 dtd. 31/5/2020 under Ss. 498A/323/34/506 of the Indian Penal code, 1860 submitted against the Petitioners herein in G.R. No. 207 of 2020 along with Order dtd. 3/6/2020 passed by the Learned Chief Judicial Magistrate, Purulia Sadar Court in the instant case wherein the Learned Magistrate was pleased to take cognizance of the offences under Ss. 498A/323/34/506 of the Indian Penal Code 1860 against the Petitioners herein.

(2.) The petitioner's case is that the opposite party no. 2 is the daughter-in-law of the petitioner no. 1 and 2 whereas the petitioner no. 3 is the brother of the petitioner no. 2 and the petitioner no.4 is the daughter of the petitioner no. 3.

(3.) The opposite party no. 2 is the wife of one Kuntal Panda (being the only son of petitioner no. 1 and 2 and nephew of petitioner no. 3 and cousin brother of petitioner no. 4), herein after called 'the husband' for the sake of brevity, who is the principal accused (not before this Court in revision) in FIR No. 59 of 2020 registered before the Police Station Purulia (M/Mofussil) under Ss. 498A/325/34/506 of IPC.