LAWS(CAL)-2023-5-32

SAMITA ROY Vs. STATE OF WEST BENGAL

Decided On May 02, 2023
Samita Roy Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being Complaint Case No. 41 of 2018 under Ss. 323/498A/406/506/34 of the Indian Penal Code, 1860 pending before the Court of the Learned Judicial Magistrate, First Class First Court at Barrackpore.

(2.) The petitioner s case is that the petitioner no. 1 is the mother-in-law of the opposite party no. 2 and is a septuagenarian and a patient of brain stroke (transient ischemic attack (TIA)) since last ten years. She is also suffering from acute Arthritis due to degenerate bone disease, resulting in severe disability and is mostly moving on wheel chair.

(3.) The petitioner no. 2 is the unmarried sister-in-law of the opposite party no. 2. She is an MBA graduate and does not reside at the aforementioned address on a regular basis as she is on marketing job which involves extensive travelling from Hyderabad to Delhi, Visakhapatnam, Warangal and many other places in India.