REBA RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this CRM has approached this Court with an apprehension of her arrest in connection with Bidhannagar (North) Police Station Case No. 232 of 2014 dated 2nd November, 2014 under Sections 498A/323/397 of the Indian Penal Code and Section 3 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (hereinafter called the said Act) and is seeking anticipatory bail under Section 438 of the Code of Criminal Procedure (hereinafter called the said Code).

(2.) It is submitted by the Learned Senior Advocate Mr. Pal on behalf of the petitioner that the petitioner is a widow and comes from an esteemed family and her husband was an IAS Officer and ex-Chief Secretary of Tripura and ex-Chairman of the Calcutta Port Trust. It is also the case of the petitioner that she is an ex-Legal Officer of Coal India Limited and ex-Legal Advisor of Damodar Valley Corporation Limited and the petitioner has three children two sons and a daughter who are all in Indian Civil Services, and the present informant's husband (that is another son of the present petitioner) is now posted as Inspector General of Police (Border).

(3.) It was also contended that the present petitioner has a fixed residence in Salt Lake within the said police station. She is a widow and her age is 67 years. It has also been submitted that the present informant is an IAS Officer. There is dispute in between mother and the son regarding her residential property and the present informant has been pressurising the petitioner to gift her residential property in favour of her husband to which the present petitioner did not agree and ultimately the informant along with her husband left that house on 13th September, 2014.