ASHISH BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the revision applications assailing the same FIR registered as Burdwan Women Police Station Case No. 219 dtd. 27/7/2016 are taken up for decision by this common judgment.

(2.) These revision applications have referred to the proceeding in connection with Burdwan Women Police Station Case No. 219 dtd. 27/7/2016 corresponding to G.R. Case no. 2644 of 2016 under Sec. 498A/323/327/504/507/354B of the Indian Penal Code (for short IPC) read with Sec. 3 /4 of the Dowry Prohibition Act (for DP Act), with a prayer for quashing of the same. Background:-

(3.) One application under Sec. 156(3) of Code of Criminal Procedure (for short CRPC) was filed before the Court of Ld. Chief Judicial Magistrate, Burdwan, alleging inter alia that the opposite party no. 2 herein got married to the petitioner namely Amitava Chatterjee and immediately after marriage, started residing in her matrimonial home at Vishakhapatnam. But, soon after, the opposite party no. 2 herein was subjected to cruelty at the instance of all the petitioners on various occasions on demand of more dowry including cash. Ultimately, she could not bear with the torture caused upon her and left her matrimonial home and took shelter in her father's house on 3/3/2016.