SANGITA GARODIA Vs. ASHISH GARODIA

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding, being Complaint Case No. 689/2022, pending before the Learned 9th Judicial Magistrate at Alipore, alleging commission of offence under Ss. 323/341/506/509(ii)/34 of the Indian Penal Code.

(2.) The petitioners submits that the complainant namely Ashish Garodia is the brother in law of the petitioner no.1 and husband of the petitioner no.1 namely Sangita Garodia who died on 31/1/2010.

(3.) That to usurp the property at 1B, Mandevilla Gardens, PS-Gariahat, Kolkata-700 019, the complainant started various form of torture upon the petitioners as well as the daughter of the petitioner no.1.