RIJU RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings in First Information Report being Netaji Nagar Police Station Case No.464 of 2019 dtd. 22/12/2019 under Ss. 498A/34/406 of the Indian Penal Code read with Ss. 3/4 of the Dowry Prohibition Act pending before the learned Additional Chief Judicial Magistrate, Alipore.

(2.) The petitioner no.1 is the husband, the petitioner no.2 is the father-in-law, the petitioner no.3 is the mother-in-law respectively of the opposite party no.2/defacto complainant.

(3.) The petitioner no.1 got married to the opposite party no.2 on 18/11/2013 as an outcome of negotiations between the parties and their family members. Then differences cropped up between the parties while leading their conjugal life.