ARATI BHUNIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings, being CIS No. 10911 of 2019 arising out of C.R. Case No. 202 of 2019 filed by the de facto complainant before the Court of the learned Judicial Magistrate, 1st Court, Siliguri, District Darjeeling under Ss. 406/120B/34 of the Indian Penal Code, 1860.

(2.) The petitioners' case is that the petitioner nos. 1, 2 and 3 herein are the mother-in-law, father-in-law and husband respectively of the opposite party no. 2.

(3.) The petitioner no. 3 and opposite party no. 2 were married on 26/9/2011 under the Special Marriage Act 1954. Due to their wedlock the opposite party no. 2 had given birth to a male child namely Sushrik Sankar Bhunia, born on 29/4/2013.