KUNTAL PANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding being G.R. No. 207 of 2020 arising out of Purulia (M/Mofussil) Police Station FIR No. 59 of 2020 dtd. 17/2/2020 under Ss. 498A/325/34/506 of the Indian Penal Code pending before the Learned Chief Judicial Magistrate, Sadar Court, Purulia and Charge Sheet being no. 101/2020 dtd. 31/5/2020 under Ss. 498A/323/34/506 of the Indian Penal Code, 1860 submitted against the Petitioner herein in G.R. No. 207 of 2020 along with Order dtd. 3/6/2020 passed by the Learned Chief Judicial Magistrate, Purulia Sadar Court in the instant case wherein the Learned Magistrate was pleased to take cognizance of the offences under Ss. 498A/323/34/506 of the Indian Penal Code, 1860 against the Petitioner herein.

(2.) The opposite party no. 2 is the wife of the petitioner, herein after called 'the husband' for the sake of brevity.

(3.) The opposite party no. 2 is working as an Associate Rams Engineer for last 8 years and is a qualified Electronics and Telecommunication Engineer whereas her husband/the petitioner is a Computer Engineer by profession. Their marriage was solemnized in Purulia as per Hindu rites on 6/3/2018.