SARJU KUMAR SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been filed praying for quashing of the proceeding pending before the learned Additional chief Judicial Magistrate Court at Serampur, Hooghly arising from Jangipara, P.S. Case No. 279 of 2018 dtd. 18/12/2018 under Sec. 498A/406/504/506/34 of Indian Penal Code, 1860.

(2.) The petitioner No. 1 is the husband, petitioner No. 2 is the mother-in-law and petitioner Nos. 3 and 4 are the sisters-in-law of the complainant/informant, who lodged a complaint/F.I.R. being No. 279/2018 dtd. 18/12/2018 with the Officer-in-Charge, Jangipara alleging that the defacto complainant was married to the petitioner no. 1 on 24/1/2018, according to Hindu Rites and Customs.

(3.) It is alleged that the petitioners had gone to the house of the opposite party no. 2 on 9/12/2018 and threatened her and also used filthy language. As such the Case has been lodged.