TAMOGHNA PAKRASHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the First Information Report (F.I.R.) and/or the entire proceedings, arising out of Netaji Nagar Police Station Case No. 27 of 2020 dtd. 21/1/2020 under Ss. 498A/406/34 of the Indian Penal Code, 1860, read with 3/4 of the Dowry Prohibition Act, now pending before the Learned Additional Chief Judicial Magistrate, Alipore.

(2.) The petitioner's case is that the petitioner No. 1 is the husband of the informant herein and is a service man, the petitioner no. 2 and petitioner no. 3 are the father-in-law and mother-in-law in relation to the informant respectively and are retired aged persons.

(3.) The Opposite party no.2/wife filed a written complaint with the Officer-in-Charge, Netaji Nagar Police Station against the present petitioners herein, alleging commission of offences under Ss. 498A/406/34 of the Indian Penal Code, 1860 read with 3/4 of the Dowry Prohibition Act and the same has been treated as the First information report, (herein after referred to as F.I.R.) against the present petitioners, which subsequently gave rise to the present case being Netaji Nagar Police Station Case No. 27 of 2020 dtd. 21/1/2020 under Ss. 498A/406/34 of the Indian Penal Code, 1860, read with 3/4 of the Dowry Prohibition Act, now pending before the Learned Additional Chief Judicial Magistrate, Alipore.