SIMA BANERJEE Vs. BARNALI CHATTOPADHYAY

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being C.R. 51/2019, under Ss. 499/500 of the Indian Penal Code 1860, pending before the Learned Judicial Magistrate, 3rd Court at Chinsurah in and all orders passed therein including Orders dtd. 8/2/2019, 1/8/2019 and 19/12/2020.

(2.) The petitioner states that the petitioner is innocent and in no way connected with any offence far less the offences alleged herein. The petitioners have clean antecedent having no record of past conviction.

(3.) The petitioner states that she has been implicated as the accused person in C.R. Case no. 51/2019 filed by one Dr. Barnali Chattopadhyay (the Opposite Party herein), under Ss. 499/500 of the Indian Penal Code, 1860 presently pending in the Court of Judicial Magistrate, 3rd Court at Hooghly. The crux of the complaint against the petitioner is as hereunder:-