NAZMIN YEASMIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of Raidighi Police Station Case No. 148 of 2018 dtd. 19/4/2018 under Ss. 447/323/325/354B/427/379/34 of the Indian Penal Code (G.R. Case No. 1060/2018) pending before the Learned Additional Chief Judicial Magistrate at Diamond Harbour.

(2.) The petitioner's case is that the Opposite Party No. 2 is the brother"in-law (Bhasur) of the Petitioner No. 1 and cousin brother of the Petitioner No. 2 and nephew and neighbor of the other petitioners respectively.

(3.) That the husband of the Petitioner No 1 is an Assistant Professor of RCCIIT College, Unit of Higher Education Society Govt. of West Bengal, Kolkata and he namely Nijam Uddin Molla was the accused no. 2 in the FIR and subsequently his name was not included in the Charge Sheet being No. 151/18 dtd. 28/4/2017.