SIPRA MAJUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings pending before the Court of Learned Additional Chief Judicial Magistrate, at Bidhannagar, 24 Parganas (North) in connection G.R. Case No. 1084 of 2013 arising out of Lake Town Police Station Case No. 334 of 2013 dtd. 13/12/2013 under Ss. 498A/420 of the Indian Penal Code and the charge sheet therein.

(2.) The petitioner's case is that by relation, the petitioner is the aunt-in-law of the Opposite Party No. 2 with whom the Opposite Party never stayed or shared any household.

(3.) The petitioner is innocent of charge brought against her by the Opposite Party No. 2 i.e. the de-facto complainant and has been falsely implicated in the complaint before the Lake Town Police Station, 24 Parganas (North) on 13/12/2013, which forms the basis of this case and same was registered as Lake Town Police Station Case No. 334 of 2013 dtd. 13/12/2013 under Sec. 498A/406/420 of the Indian Penal Code and the same is pending before the Court of Learned Additional Chief Judicial Magistrate, Bidhannagar, 24 Parganas (North).