MONOHAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present criminal revision has been preferred praying for quashing of F.I.R. being Hemnagar Coastal Police Station Case No. 46/2020 dtd. 9/9/2020 and proceeding being G.R. Case No. 3835 of 2020 arising out of Hemnagar Coastal Police Station Case being No. 46/2020 dtd. 9/9/2020 under Ss. 498A/323/406/34 of Indian Penal Code and Sec. 3/4 of Dowry Prohibition Act.

(2.) In spite of due service there is no representation of behalf of the Opposite Party No. 2.

(3.) The Petitioner no. 1 was married with the Opposite Party No. 2 in the year 2013 as per Hindu Rites and Customs. The Petitioner Nos. 2 and 3 are father and brother of the Petitioner No. 1 and father-in-law and brother-in-law of the Opposite Party No. 2. The Petitioner No. 4 is wife of Petitioner No. 3 and Petitioner No. 5 is mother of Petitioner No. 1 and 3 and thus the mother-in-law of the opposite party no. 2/complainant.