UNUS ALI GAYEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being C.R. Case No. 359/2018 under Ss. 498A/494/34 of the Indian Penal Code and Sec. 3/4 Dowry Prohibition Act, pending before the Court of Learned Chief Judicial Magistrate, Purba Medinipur at Tamluk.

(2.) In spite of due service at the address at Kolkata, there is no representation on behalf of the opposite party no. 2.

(3.) The Complainant filed a Complaint with Panskura Police Station on 5/10/2016 to the effect that her marriage had been solemnized with the petitioner no.1 and then cruelty being inflicted by the petitioners. Police registered Panskura P.S. Case No. 472/2016 under Ss. 498A/34 IPC and 4 D.P. Act and Charge Sheet in the said case was filed on 26/11/2016.