SUDESHNA CHAKRAVARTY Vs. PROMIT SEN

JUDGEMENT

(1.) In this revisional application the petitioner seeks the quashing of proceedings in Complaint Case No. C-1133 of 2012 pending before the Ld. 7th Judicial Magistrate, Alipore under Sections 499/500 of the Indian Penal Code (for short IPC) including all orders connected thereto.

(2.) The complaint was filed on 5th March, 2012 by the present Opposite Party (for short OP) against the petitioner and others. The accused No.1 is the estranged wife of the OP and presently a Tollywood film actress of repute. The accused Nos. 2 to 6 have been described as editors, publishers and journalists attached to a publication by the name and style of "Savvy" magazine. The present petitioner is the accused No. 6 in the complaint.

(3.) The OP-complainant, inter alia, has alleged in the complaint that he is himself a reputed musician held in high esteem by connoisseurs of Rabindra Sangeet all over the world. The OP has several music albums to his credit. The OP was also married to the accused No.1 and between them they have a daughter.