SAGARI HEMBRAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the entire proceeding in connection with G.R. Case No. 30 of 2023 arising out of Raipur Police Station Case No. 37 of 2023 under Ss. 498A/494/406/506 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, now pending before the learned Additional Chief Judicial Magistrate, Khatra, Bankura.

(2.) It is the case of the petitioner that the opposite party no. 2 has initiated the present proceedings being Raipur Police Station Case No. 37 of 2023 under Sec. 498A/494/406/506 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.

(3.) The fact of the case in the written complaint is that on 17/4/2023 One Urmila Saren lodged a written complaint before the Officer-in-Charge Raipur Police Station inter alia alleging that:-