NEHA KUMARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the criminal revisional applications were filed by Neha, a married lady along with her parents and brother for quashing of two criminal proceedings filed by the in-laws.

(2.) The brief fact of the case is that the marriage between Neha Kumari and Rakesh Prasad Gupta was solemnised on 14/2/2014 according to Hindu Rights and Customs. After married the matrimonial disputes between the parties were cropped up.

(3.) The brother-in-law also filed a petition of complaint against the Neha and her father and brother before the Learned ACJM Durgapur on 22/9/2017 alleging inter alia the offences against the accused persons committed u/s 406,420,120B, 506 IPC. On receiving the complaint the Magistrate directed the O.C Coak Oven P.S to investigate the same treating the petition of complaint as FIR u/s 156(3) Cr.P.C. Police registered Coak Oven P.S case No. 148 of 2017 dtd. 3/11/2017 u/s 406,420,120B and 406 IPC. After completion investigation police submitted charge sheet against all the accused persons vide CS No. 138 of 2017 dtd. 31/12/2017.