RUMA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing the proceedings being CR Case No. 657 of 2019, instituted by one Priyabrata Das, son of Late Madanmohan Das before the Learned Court of the Additional Chief Judicial Magistrate at Durgapur under Ss. 341/323/379/506/34 of Indian Penal Code at present pending before the Learned Judicial Magistrate, 2nd Court at Durgapur, Paschim Burdwan and all orders passed in connection therewith including order dtd. 7/8/2019 passed by the Learned ACJM at Durgapur and order dtd. 4/3/2020, 7/1/2021, 11/6/2021 and 6/12/2021, passed by the Learned Judicial Magistrate, 2nd Court at Durgapur, Paschim Burdwan thereby taking cognizance of the offences punishable under Ss. 341/323/379/506/34 of the Indian Penal Code against the petitioner herein.

(2.) The petitioner No.1 and the complainant/opposite party no. 2 were married in the year 2010.

(3.) A (female) child was born out of the said wedlock on 14/9/2012. Subsequently, being tortured by the opposite party no. 2, the petitioner no.1 was driven out of her Matrimonial home with her child on 8/7/2017. She then filed a case under Sec. 125 Cr.P.C. and thereafter an execution case.