REKHA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings in G.R. No. 113 of 2019, pending before the Court of the Learned Additional Chief Judicial Magistrate Arambagh, Hooghly under Ss. 341/379/506 of the Indian Penal Code, 1860, arising out of Arambagh Police Station Case No. 39 of 2019, dated January 25, 2019 under Ss. 341/379/506 of the Indian Penal Code, 1860 and all subsequent orders passed therein.

(2.) The petitioner states that there are long-standing disputes by and between the parties regarding an illicit extramarital relationship between the sister-in-law (JAA) of the present Petitioner and Opposite Party No.2 herein, as the husband of the said sister-in-law and the Opposite Party No.2 herein have been long time business partners. Thereafter, the present Petitioner's said sister-in-law refused to continue the said extramarital relationship. A criminal proceeding, being Jamalpur Police Station Case No. 186 of 2011 dtd. 17/12/2011 under Ss. 452/406/505/565/379 of the Indian Penal Code, 1860 was instituted by the husband of the present Petitioner, which is still pending adjudication.

(3.) That in retaliation thereto, the Opposite Party No.2 herein, out of erstwhile grudge, had started threatening her and all her family members of dire consequences and had even consequently, instituted criminal proceedings, being Arambagh Police Station Case No. 618 of 2014 dtd. 28/6/2014 under Ss. 448/323/325/307/354/379/506/34 of the Indian Penal Code, 1860, against not only the husband of the present Petitioner but also against the Petitioner.