MALAY SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the charge sheet proceedings in Baranagar Police Station case No.472 of 2017 corresponding case number being GR 4149 of 2017 under Ss. 498A/406/506/323/34 of the Indian Penal Code pending before the learned Judicial Magistrate, 5th Court, Barrackpore, North 24 Parganas.

(2.) The petitioner's case is that the opposite party no.3 i.e. the proforma opposite party is a cousin brother of the petitioner residing at 54A, Gurupada Halder Road, Police Station-Kalighat, Kolkata-700 026.

(3.) The opposite party no.2 and opposite party no.3 got married to each other on 20/1/2016 and the petitioner had taken several responsibilities pertaining to the said marriage.