CHIRANJIT ACHARYA Vs. KAKALI ACHARYA

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings in G.R. Case No. 3879 of 2015 pending before the Learned 4th Judicial Magistrate at Barrackpore under Ss. 498A, 326 and 34 of the Indian Penal Code.

(2.) The parties were married on 24/1/1999. A child was born on 8/6/2004.

(3.) The petitioner states that the opposite party is a Doctor (M.B.B.S.) who left her husband's house leaving her husband and minor son at her own will on 11/7/2015 with her all belongings (after 16 years of marriage) and made a written false complaint being Belghoria Police Station Case No. 448 of 2015 under Ss. 498A, 323, 506, 406 and 34 under Indian Penal Code dtd. 12/7/2015 against her husband, mother-in-law, maternal uncle and Ramita Chakraborty (sister-in-law).