PRASENJIT MAITY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioners in this case are husband and the in-laws of the opposite party No. 2/wife, who are aggrieved due to filing of the FIR against them by the opposite party No. 2/defacto complainant and initiation of the prosecution against them on the basis of the said FIR.

(2.) At the instance of the opposite party No.2/defacto complainant, Sonarpur Police Station case No.1109 of 2016 dated 16. 05. 2016 was lodged. The case was lodged under Sec. 498A/354D/34 of the Indian Penal Code and Sec. 3 (x) (xii) (xv) of the Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989. The connected case is G.R. case No. 3905 of 2016, which is now pending in the court of Additional Chief Judicial Magistrate, Baruipur, South 24 Parganas.

(3.) Upon perusal of the three pages long first information report the following may inter alia be found: