GOPAL CH BHADRA Vs. UMA BHADRA

JUDGEMENT

(1.) -This Criminal Revision has been filed by the petitioners under section 482 of the Cr. P.C., 1973 for quashing the proceedings in G.R. Case No. 323 of 1991 pending disposal before the learned S.D. LM., Siliguri, Dist. Darjeeling.

(2.) The Uncontroverted facts of the case are that the petitioner No. l and the opposite party were married according to Hindu rites. A child was born of the loins of the petitioner. The marital life of the parties was literally insalubrious which could not be repaired by either party, though promised.

(3.) The petitioner No.1, as agitated in the revisionist application, took his transfer from Katihar to Tindharia, Darjeeling.