DEBASISH MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred by the petitioner challenging the continuance of Durgapur Police Station case no. 189 dtd. 3/5/2022 wherein the investigating agency on conclusion of investigation submitted charge-sheet under Sec. 498A/304B/406/34 of the Indian Penal Code and Ss. 3/4 of the Dowry Prohibition Act.

(2.) The investigating agency in the charge-sheet has implicated 14 accused persons which includes the husband, father-in-law, mother-in-law, sister-inlaws (under both categories sisters of husband and wife of the brothers of the husband), elder brother of the father-in-law and his wife as also father of the wife of one of the brother-in-law.

(3.) The petitioner before this Court happens to be Debasish Mondal who is the father of Riya Mondal and the said Riya Mondal happens to be the wife of Arup Mondal who is brother of the deceased's husband.