ARUN KUMAR TIKADAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant Criminal Revisional application has been filed by the petitioner under Ss. 397/401 read with Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of the proceeding being Khardah P.S. Case No. 664 of 2017 dtd. 8/9/2018 vide G.R. No. 6017/17 under Ss. 498(A)/406/382/511/506 of the Indian Penal Code, 1860 pending before the Learned A.C.J.M at Barrackpore.

(2.) It is the specific case of the petitioner that the Opposite Party No. 2 initiated false case against the Petitioner. A fake marriage was performed in between the petitioner and the opposite party no. 2 on 8/2/2012 and fulsajjya took place at the residence of the petitioner at Simultala, P.O. and P.S. ' Bongaon, District ' North 24 Parganas within Bongaon Police Station not within the jurisdiction of Khardah Police Station and/or in Barrackpore jurisdiction. Furthermore, marriage was not consummated.

(3.) The opposite party no. 2, Sudeshna Malakar residing separately from the petitioner at her parental house due to strained relations. The de-facto complainant/opposite party no. 2 gave birth to a male child on 25/10/2012 under the supervision of the parents of the de-facto complainant/opposite party no. 2 at Charmack Hospital, Teghoria, Kolkata ' 700 157.