TAMAL KRISHNA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of Basirhat Police Station Case No. 386 of 2018 dtd. 28/7/2018 under Ss. 498A/307/328/201 of the Indian Penal Code corresponding to G.R. Case No. 2895 of 2018.

(2.) The petitioner's case is that a marriage was solemnized between the parties in the year of 2010 and the said marriage was duly Registered before the Marriage Registrar on 24/11/2014 vide Marriage Certificate Sl. No. 09/2014 and the place of marriage was 'Ashrampara', Post Office and Police Station - Basirhat, District North 24 Parganas.

(3.) After solemnization of the said marriage the petitioner and the opposite party were living together as husband and wife and the said marriage was consummated, but the opposite party did not live with the petitioner (at a time) for seven day continuously. She used to live with the petitioner for a day or two and thereafter return to her paternal house.