SUSANTA PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings relating to G.R. Case No. 1167 of 2018 arising out of Udaynarayanpur Police Station Case No. 49 of 2018 dtd. 19/5/2018 for the offence punishable under Ss. 498A/325 of the Penal Code, 1860 now pending for disposal before the Learned Judicial Magistrate, 1 Class at Amta and all subsequent orders relating thereto.

(2.) The petitioner's case is that the opposite party no. 2 was married to the petitioner according to Hindu Rites and Customs on 24 day of Baishak 1407 B.S. and the said marriage was a negotiated one. After few days of marriage, the opposite party no. 2 alleged that she was subjected to torture by her husband and lastly on 14/5/2018 at about 13.30 hours the petitioner along with his mother are alleged to have assaulted her with bamboo stick when she came over to stay in her matrimonial house with her two children and to spend conjugal life with her husband and later the opposite party no. 2 lodged a written complaint before the Inspector-in-Charge of Udaynarayanpur Police Station on 19/5/2018.

(3.) The petitioner states that the opposite party no. 2 in her written complaint ventilated false charge about the petitioner and his family stating that she was not given proper food and was alleged to have been tortured and assaulted in her matrimonial house.