KALYANI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being G.R. Case No. 176 of 2018 arising out of Charge Sheet No. 84 of 2018 dtd. 30/9/2018 under Ss. 498A/302/304B/34 of the Indian Penal Code in connection with Taldangra Police Station Case no. 27 of 2018 dtd. 23/4/2018 under Ss. 498A/302/304B/34 of the Indian Penal Code pending before the Learned Additional Chief Judicial Magistrate, Khatra, Bankura.

(2.) The petitioner's case is that the petitioner no.1 is the mother-in-law of the deceased, petitioner no. 2 is the father-in-law.

(3.) The opposite party no.2 lodged a complaint before the Officer-in-Charge, Taldangra, Police Station alleging that:-