GUNDI BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings of G.R. Case No. 624 of 2009, pending before the Court of the Learned Additional Chief Judicial Magistrate, Contai which arose out of Ramnagar Police Station Case No. 86/2009 dtd. 3/8/2009 under Ss. 498A/304B of the Indian Penal Code and Charge Sheet No. 95/2009 dtd. 27/10/2009 under Ss. 498A/304B of the Indian Penal Code submitted in connection with Ramnagar Police Station Case No. 86/2009 dtd. 3/8/2009.

(2.) FACTS:-

(3.) The petitioner herein is the married sister-in-law (nanad) of the deceased, who also resides in the same district.