GOURI BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present application, the petitioners have sought quashing of G.R. Case no. 557 of 2020 pending before the Learned Additional Chief Judicial Magistrate, Dantan, Pashim Medinipur.

(2.) Learned counsel for the petitioners has submitted that the first petitioner is the wife of the deceased/younger brother of the defacto complainant/private opposite party. Surja Kanta Biswas, since deceased, used to reside in a rented accommodation with his wife/the first petitioner and their minor daughter. He committed suicide on 31/10/2020 by hanging. Charge sheet has been submitted against the petitioners under Sec. 306 of the Indian Penal Code. The allegations against the petitioners are false and frivolous there is no ingredient of offence against them under Sec. 306 of the Indian Penal Code. There is also no ingredient of offence under Sec. 107 of the Code against them. Learned counsel for the petitioner has placed reliance on a judgment of the Hon'ble Supreme Court in Criminal Appeal no. 1022 of 2021 delivered on 17/9/2021.

(3.) The private opposite party has not been represented despite service of notice.