PRABIR RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in G.R. No. 890/18 arising out of First Information Report being Lake Town, P.S. Case No. 177/2018 dtd. 18/11/2018 under Ss. 498A/406 of the Indian Penal Code and 3 and 4 of the Dowry Prohibition Act, now pending before the Learned Judicial Magistrate, 2nd Court at Bidhannagar, 24 Parganas (North).

(2.) The Petitioners state that the Opposite Party No. 2/de facto complainant being the daughter-in-law of the petitioners no. 1 and 2 and the sister-in-law of the petitioner No.3 filed the written complaint in this case stating that she married Subhasis Ray, son and brother of the petitioners on 16/8/2018 at Kalighat temple by concealing that she was married earlier and also had a 8 years old son but in the form for registration of marriage falsely declared herself as unmarried. On 24/8/2018 (Eight days after marriage), she left her matrimonial home, with all her belongings and went to her work place at Bangalore.

(3.) It is further stated, that on 30/11/2018 (3 months after marriage) the present complaint was lodged, though the de facto complainant never lived with the petitioners.