PABITRA ADAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding being GR case no.1371 of 2023 and all orders passed therein arising out of Sabang PS case no.125 of 2023 dtd. 13/4/2023 under Ss. 498A/323/307/34 of IPC pending before the learned Chief Judicial Magistrate, Paschim Medinipur on the ground that this is the second FIR on the self-same allegation.

(2.) It is submitted by the learned counsel for the petitioner that the petitioner is already facing trial in a prior case on the self allegation filed by the private opposite party no. 2 here being Sabang PS case no.121 of 2020 dtd. 4/6/2020 under Ss. 498A/323/506/34 of IPC. The trial in the said proceedings has commenced.

(3.) The allegations in both the cases arise out of the matrimonial dispute between the parties.