RABIN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order passed by the Learned Chief Judicial Magistrate, Howrah on 11/1/2019 taking cognizance on a complaint and thereafter transferring the said case to the Court of the Learned Judicial Magistrate, 3rd Court, Howrah who issued process after S/A on 30/8/2019 in complaint case no. 22C/2019 under Ss. 498A/406/323/504/506/34 of the Indian Penal Code (T.R. 2/19) and also praying for quashing of the said proceedings.

(2.) The petitioner"s/husband's case is that the opposite party no. 2 (complainant/wife) of the petitioner (hereinafter referred as the 'said opposite party') lodged a written complaint being Complaint Case No. 22C/19 on the grounds that:-

(3.) It is the case of the petitioner/husband that the said opposite party used to leave the house, without informing the other members, leaving her minor son behind with other members of family.