MOHINI BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of proceeding in Special Case No. 25/22 pending before the learned Additional Sessions Judge, 1st Court, Barasat, North 24-Parganas and the Charge Sheet being No. 292/22 dtd. 2/5/2022 under Sec. 323/341/506/34 of the Indian Penal Code,1860 and Sec. 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 arising out of Titagarh P.S. Case No. 172/22 dtd. 5/3/2022 under Sec. 341/323/325/379/34 of the Indian Penal Code, 1860 and Sec. 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The petitioner's case is that she is the third wife of Ranajit Das. The complainant herein being the opposite party no. 2 is the first wife of the said Ranajit Das.

(3.) The present case has been initiated by the first wife of the Ranajit Das wherein it has been alleged as follows :-