MOUMITA MALLICK DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being GR Case No. 8484/2019 arising out of Narendrapur Police Station Case no. 1550 of 2019 dtd. 28/11/2019 under Ss. 448/427/379/506/34 of the Indian Penal Code now pending before the Learned Additional Chief Judicial Magistrate, Baruipur, South 24 Parganas.

(2.) The petitioner's case is that the marriage was solemnized between the petitioner and opposite party no. 2 on 23/1/2009 according to Hindu Rites and Customs. The petitioner and the opposite party no. 2 settled at Delhi for their job. In the year 2003 the opposite party no. 2 left his job at Delhi and returned to Calcutta.

(3.) After returning from Delhi, the petitioner was subjected to mental and physical torture by the opposite party no. 2 and she was abused with filthy languages in regular course and also was doubted of leading an adulterous life with others.