NABANITA DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an Order dtd. 17/1/2020 passed by the Learned Additional Sessions Judge, 7th Court, Barasat in connection with S.C. Case No. 339 of 2019 which arose out of G.R. Case No. 3827 of 2017 corresponding to Duttapukur Police Station Case No. 658/2017 dtd. 5/8/2017 under Ss. 306/34 of the Indian Penal Code, thereby rejecting the petitioners' prayer for discharge from the instant case.

(2.) The petitioners' case is that the petitioners are sisters-in-law by relation residing in different mess, while the opposite party no. 2 is their mother-in-law.

(3.) That Duttapukur Police Station Case No. 658/2017 dtd. 5/8/2017 was registered for investigation on the basis of a complaint lodged by the opposite party no. 2 with the Inspector-in-Charge of Duttapukur Police Station inter alia alleging commission of an offence punishable under Ss. 306/34 of the Indian Penal Code by the petitioners.