UJJAL GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revisional application is praying for quashing of the proceedings under Ss. 498A/406/323/307/506/34 of the Indian Penal Code, 1860 submitted in G.R. Case No. 993 of 2015 now being S/C No. 240/17 pending before the 2nd Additional Session Judge, Burdwan arising out of Burdwan Women Police Station case no. 61 dtd. 27/3/2015.

(2.) The petitioner no. 1 is the husband of the opposite party no. 2, petitioner no. 2 to 5 are the relatives of petitioner no. 1.

(3.) The Case under Ss. 498A/406/323/307/506/34 of the Indian Penal Code was filed by the opposite party no.2 against the petitioners after she left her matrimonial home on 22/9/2014.