JAYA BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being Case No. C - 4292 of 2019 pending before the Learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas under Ss. 352/325/379/506/34 of the Indian Penal Code and all orders passed therein including orders dtd. 13/12/2019 and 15/1/2020 passed by the Learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas in connection with the aforesaid case.

(2.) The petitioner's case is that the petitioners are sister and brother by relation. The petitioner no. 1 is the legally married wife of the opposite party no. 2 herein.

(3.) The petitioner no.1 got married to the opposite party no. 2 on 20/10/2018 as per the provisions of the Special Marriage Act and the said marriage was duly registered.