SAUNAK RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of criminal proceeding and charge-sheet No. 192/16 dtd. 10/7/2016 under Ss. 498A/406/341/34 of the Indian Penal Code arising from E.S.D., Kolkata, Police Station-Beliaghata, F.I.R. No. 74/16 dtd. 29/2/2016 pending before the Court of the Learned Judicial Magistrate, 1st Court at Sealdah.

(2.) The petitioner's case is that the petitioner is the legally married husband of the opposite party No. 2 and the marriage was solemnized under the provisions of the Special Marriage Act, 1954 on the 5th of December, 2014. There is no issue out of the said wedlock. The petitioner is an employee of Cognizant Technology solutions and the opposite party No. 2 is an employee of IBM India Pvt. Ltd.

(3.) The marital life of the petitioner and the opposite party No. 2 lasted for about 5' months only, when the parties parted their ways voluntarily.