RATAN KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner Nos. 1 and 3 are the brothers-in-law of the complainant/opposite party no. 2 and petitioner no. 2 is the wife of one Nukul Das, who is the brother-in-law of the complainant/opposite party no. 2. They have filed revisional application under Sec. 482 of the Code of Criminal Procedure, 1973 (in short 'CrPC') for seeking quashing of the proceeding being G.R. Case No. 647/2020 arising out of Amdanga Police Station Case No. 160/2020 dtd. 1/4/2020 under Sec. 498A of Indian Penal Code, 1860 as well as the Charge Sheet being Charge Sheet No. 346/2020 dtd. 30/6/2020 under Sec. 498A of the Indian Penal Code, 1860 and all orders passed therein, pending before the Learned Additional Chief Judicial Magistrate, Barasat, North 24 Parganas.

(2.) The factual matrix, giving rise to filing of present Criminal Revisional application, is that a complaint has been lodged by Opposite Party No.2, Tapati Das against her husband and in-laws alleging that she married Joydeb Das according to Hindu Rites and Customs. Since after marriage, she was subjected to torture both mentally and physically by her husband and in-laws. On 31/3/2020, at about 12.00 hrs., the accused persons abused her in filthy language and when she raised objection, they assaulted the complainant and drove her away from her matrimonial house.

(3.) On the basis of said complaint, an FIR was lodged being Amdanga Police Station Case No. 160/2020 dtd. 1/4/2020 under Sec. 498A of Indian Penal Code, 1860 against her husband and the present petitioners and investigation was initiated.