LAWS(CAL)-2023-9-100

KAKALI RANI MAJUMDAR Vs. STATE OF WEST BENGAL

Decided On September 18, 2023
Kakali Rani Majumdar Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The present revision has been preferred against Order No. 5 dtd. 30/1/2017 passed by the Learned Sessions Judge, Hooghly at Chinsurah in connection with Criminal Misc. Case No. 2451 of 2016 being a proceeding under Sec. 408 of the Code of Criminal Procedure, 1973 filed in connection with Sessions Case No. 49 of 2015 previously pending in the Court of the Learned Additional Sessions Judge, Fast Track, Chandannagore, District"Hooghly corresponding to Chandannagore Police Station Case No. 198 of 2014 dtd. 12/11/2014 under Ss. 302/34 of the Indian Penal Code, 1860 corresponding to G.R. No. 1461 of 2014 which culminated in Charge Sheet No. 17 of 2015 dtd. 28/2/2015 under Ss. 306/34 of the Indian Penal Code, 1860 and presently pending in the Court of the Learned Additional Sessions Judge, 1st Court, Hooghly at Chinsurah where it has been renumbered as Special Case No. 9 of 2017.

(2.) The petitioner's case is that she is the daughter-in-law of the opposite party no. 2 and is a victim of a false case. That the son of the opposite party no. 2 received accidental burn injuries while preparing some food in a stove and ultimately died. As the son of the opposite party no. 2 had married the petitioner herein against his wish, the opposite party no. 2 had never accepted the said marriage between his son and the petitioner so they had to live in a separate house.

(3.) That the only son of the opposite party no. 2 died under unnatural circumstances, succumbing to severe burn injury and based on such incident, on the basis of the Written Complaint lodged by the opposite party no. 2, addressed to the Officer-in-Charge, Chandannagore, Police Station, District ' Hooghly, Chandannagore Police Station Case No. 198 of 2014 dtd. 12/11/2014 under Ss. 302/34 of the Indian Penal Code, 1860 corresponding to G.R. No. 1461 of 2014 was started by the police authorities against the Petitioner which was pending in the Court of the Learned Additional Chief Judicial Magistrate, Chandannagore, District ' Hooghly.