PRATIMA CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings in connection with Special Case No. 20/2022 arising out of Shibpur P.S. Case No. 26/2022 dtd. 31/1/2022 under Ss. 506/34 of the Indian Penal Code and Sec. 3(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, pending before the learned Special Judge (SC and ST Act, 1989), Howrah whereby charge sheet vide charge sheet no. 50/2022 dtd. 28/2/2022 under Ss. 195A/506 of the Indian Penal Code and Sec. 3(x) of the Schedule Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 has been filed against the petitioners.

(2.) The petitioners herein are the mother-in-law and husband of the de facto complainant.

(3.) In the petition of complaint, in the present case which was registered on 31/1/2022, the complainant has stated that she has also filed another case being Shibpur P.S. Case No. 302/21 under Ss. 498A/406/313/307 of the Indian Penal Code against the petitioners herein.