SMT. CHANDANA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present criminal revisions were preferred by the husband and in- laws of private OP No-2 for quashing of a criminal proceeding vide Garfa P.S case no.- 222 dtd. 17/7/2017 U/s 498(A)/406/34 of IPC and sec. 4 of Dowry Prohibition Act 1961 now pending before the Learned Additional Chief Judicial Magistrate Alipore, South 24 Parganas.

(2.) The husband and the in-laws were arrayed as an accused in a letter of complaint dtd. 16/7/2017 lodged by the opposite party No. 2 addressed O.C. Garfa Police Station South 24 Parganas under the above mentioned provisions of law for which the police case was started.

(3.) The investigation of the police was ended in charge sheet vide C.S. No. 170 of 2017 dtd. 25/9/2017 U/s 498(A)/406/34 IPC against all the accused persons.