SUSHIL KUMAR MOHANKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the impugned proceeding being G.R. Case NO. 4312/2018 dtd. 11/10/2018 and Charge Sheet No. 10/2019 dtd. 15/1/2019 under Sec. 498A of the Indian Penal Code presently pending before Learned Chief Judicial Magistrate at Barasat, 24 Parganas North and all orders passed therein.

(2.) Petitioners no. 1 and 2 are the father-in-law and mother-in-law, aged about 74 years and 69 years and the petitioner no. 3 is the husband of the complainant-wife.

(3.) The petitioner's case in short is that the marriage between the complaint/opposite party and the Petitioner No. 3 took place on 2/7/2006. From the very first day of her stay the defacto complainant used to keep all gifts received by the petitioners and other articles and ornaments of value belonging to the petitioner in an almirahs under lock and key. The Keys were always kept in her possession.