RASHMI JHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners by filing this application under Sec. 482 of the Code of Criminal Procedure, 1973 is seeking quashment of the charge sheet no. 135 of 2020 dtd. 21/7/2022 under Sec. 468/471/420/406/120B of the Indian Penal Code and all proceedings in G.R. No. 3224 of 2019 arising out of New Town Police Station FIR No. 429 of 2019 dtd. 20/10/2019, pending before the learned Chief Judicial Magistrate, Barasat, North 24 Parganas.

(2.) Briefly stated, on 12/10/2019 Mukund Mohan Jha set the criminal administration of justice into motion by informing the Officer-in-charge of New Town Police Station inter alia, that his marriage with Reshmi Jha was solemnized on 12/6/2011. They have two children, Rudra Mohan Jha, the son who was born on 8/6/2012 and daughter, Shivani Jha, the daughter has born on 13/11/2015.

(3.) It is alleged :