LAYLA BEGUM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application is filed by petitioners for quashing of the proceedings being G.R. Case No. 414 of 2011 arising out of Khanakul Police Station Case No. 54 of 2011 dtd. 3/4/2011 registered for investigation into offences punishable under Ss. 498A/406 of the Indian Penal Code, pending before the Learned Additional Chief Judicial Magistrate, Arambagh, Hooghly.

(2.) The Learned Advocate for the petitioners submitted as follows:-

(3.) The Learned Advocate for the petitioners further submitted that few days after filing of the complaint and before the institution of the Police Case the opposite party no. 2 has married the said Sk. Sabir Ali @ Sk. Sabirul Islam on 15/3/2011 as per Muslim Rites and Customs and since then she had been residing with the said Sabi Ali @ Sk. Sabirul Islam at Presently Residing at 18/A Alimuddin Street, Park Circus, Kolkata ' 700016.