KALYAN KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings in connection with G.R. No. 1300 of 2018 arising out of Bizpore Police Station Case No. 126 of 2018, dtd. 27/2/2018 which ended in Charge Sheet No. 161 of 2018 dtd. 31/3/2018 under Ss. 341/323/420/406/506 of the Indian Penal Code, 1860, pending in the Court of the Learned Judicial Magistrate, 2nd Court at Barrackpore, District - North 24 Parganas.

(2.) The petitioner's case is that on 27/2/2018, the Opposite Party No. 2 herein lodged a Written Complaint with the Officer-In-Charge, Bizpore Police Station, District - North 24 Parganas against the Petitioner, alleging therein that the negotiated marriage of her sister Tanuja Bar, Daughter of Haridas Bar, aged about 34 years, Resident of A/5/166, Kalyani Township, Post Office and Police Station - Kalyani, District - Nadia was fixed on 6/3/2018 and accordingly the dowry was settled at Rs.50,000.00 in cash, gold ornaments, articles and utensils etc. On 26/2/2018 she went to the house of the said Kalyan Das and gave the cash amount of Rs.50,000.00. On 27/2/2018 at about 8.30 A.M. said Kalyan Das informed her over phone that he will not be able to marry her sister as agreed earlier. On hearing the same she along with her relatives went to the house of the said Kalyan Das, where the said Kalyan Das and his relatives misbehaved with them. On enquiry she was told by the said Kalyan Das that if they give an additional amount of Rs.30,000.00 and a golden chain then only he will marry Tanuja. When they expressed their inability to pay the same, they were thrown out from his house and told that he would not marry and would also not refund the sum of Rs.50,000.00.

(3.) It is thus alleged that the said Kalyan Das has cheated her sister and her family and had also misappropriated the sum of Rs.50,000.00.