APU KUNDU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against Order dtd. 3/12/2020 passed by the Court of the Learned Additional Chief Judicial Magistrate-in-Charge, Barrackpore, District ' North 24 Parganas in connection with Jagaddal Police Station Case No. 47 of 2018 dtd. 14/1/2018 under Ss. 498A/494/420/406/120B/34 with added Ss. 313/307 of the Indian Penal Code. 1860 corresponding to G.R. No. 250 of 2018.

(2.) The petitioner states that he is a businessman by occupation and the Proprietor of M/s. A.K. Traders. The petitioner herein was also a Partner of 'M/s. Aranyak' which has presently closed down.

(3.) He was married to Kakali Ghosh (Kundu), Opposite Party No.2 herein on 19/11/1997 who presently is working for gain as Inspector-In-Charge, Baruipur Woman Police Station. At the time of marriage, the Opposite party No.2 was unemployed and thereafter in the year 1998 she got her service and was first posted as a Sub-Inspector of Police, West Bengal Police in Kotwalli Police Station, District ' Nadia.