PRIYANKA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred by the petitioner praying for quashing of the First Information Report giving rise to Bidhannagar (North) Police Station Case No.46/22 dtd. 19/3/2022 under Ss. 341/323/427/506/34 of the Indian Penal Code now pending before the Learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas (GR 312/2022).

(2.) The Petitioner no.1's case is that she is an Advocate and is the niece of the opposite party no.2 and that the petitioner no.2 is the brother of the opposite party no.2, and father of the petitioner no. 1.

(3.) That Bidhannagar (North) Police Station case no. 46/22 dtd. 19/3/2022 under Ss. 341/323/427/506/34 of the Indian Penal Code was started on the basis of a written complaint filed by the opposite party no.2 before the Office in Charge Bidhannagar North Police Station against the petitioners herein wherein it was inter alia alleged as follow :-