SWAPAN BER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings of G.R. Case No. 1008 of 2020, corresponding to Patashpur Police Station Case No. 377 of 2020, dtd. 9/10/2020, under Ss. 498A/323 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, pending before the Court of the Learned Additional Chief Judicial Magistrate at Contai, Purba Medinipur.

(2.) The petitioner states that he being the husband of the de facto complainant is now facing the false charges of committing torture upon the de facto complainant/opposite party No. 2 for demand of dowry under Ss. 498A/323 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act, in spite of the marriage tie between the petitioner and the opposite party No.2 having been dissolved by a decree of divorce by the competent Court more than two years before the institution of the impugned proceedings against the petitioner.

(3.) The parties were married on 30/6/2005.