ARPITA PAL Vs. SUSHIL CHANDRA PAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of proceedings in Complaint Case No. 207 of 2017 dated under Ss. 504/506/34 of the Indian Penal Code, 1860 pending before the Learned 4th Judicial Magistrate at Barasat.

(2.) The petitioner No. 1 is the daughter in law of the opposite party. The other petitioners are her parents and other family members.

(3.) The petitioner no. 1 states that she was compelled to live in her parental house 'due to several cruel treatments by the persons of her matrimonial house'. A case being Rishra Police Station case no. 34 of 2016 under Ss. 498A/406/307 of the Indian Penal Code, 1860 filed by the petitioner no. 1 is pending before Learned Additional Chief Judicial Magistrate at Shreerampore.