AMIT DEB Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the impugned Charge Sheet No. 295 dtd. 31/10/2013 under Ss. 498A/323/406/34 of the Indian Penal Code in connection with G.R. Case No. 6537/13 arising out of Dum Dum Police Station Case No. 633/13 dtd. 19/9/2013, now pending in the Court of Learned 3rd Judicial Magistrate, Barrackpore.

(2.) The petitioner's case is that the petitioners have been implicated in a criminal case pursuant to a written complaint lodged by the opposite party no.2 alleging offences under Ss. 498A/323/406/34 of the Indian Penal Code and accordingly a case being Dum Dum Police Station Case No. 498A/323/406 of the Indian Penal Code was registered.

(3.) In the said written complaint it was alleged inter alia that:-