S. K. JAHANARA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside of the order dtd. 6/3/2017 passed by the learned Judicial Magistrate, 3rdCourt, Hooghly in G.R. No. 157 of 2016 arising out of Chinsurah Police Station Case No. 47/16 dtd. 21/1/2016 framing charge under Sec. 498A of the IPC only against the accused persons. The petitioner's case is that the petitioner is the legally wedded wife of the opposite party no. 2 herein and their marriage was solemnised on 7/9/2007 as per Islamic customs and the marriage was also registered.

(2.) That as per the demands of the opposite party no. 2 and his family members, the father of the petitioner left no stone unturned and gifted substantial gold jewellery and furniture, which are described herein below, and after all ceremonies were over, the petitioner went to reside at her matrimonial home on 24/11/2007.

(3.) List of ornaments gifted by the father of Jahanara at the time of marriage:-