ARNAB SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioners/accused persons preferred this instant application praying for quashing of the proceedings being A.C.G.R. Case No. 69 of 2022 arising out of Haridevpur P.S. Case No. 3/22 dtd. 5/1/2022 under Ss. 498A/406/34 of the Indian Penal Code, 1860 read with Sec. 4 of the Dowry Prohibition Act, 1961, pending before the Court of the Learned Additional Chief Judicial Magistrate at Alipore, South 24 Parganas.

(2.) The background facts, which led to filing of this application, may be adumbrated as under:-

(3.) The opposite party no. 2/wife of petitioner no. 1 lodged a written complaint alleging, inter alia, that she got married with the petitioner no. 1 according to the provision of Special Marriage Act, 1954 followed by social gatherings. At the time of marriage, gold ornaments and expensive articles were gifted to the accused persons as per their demand. Even on the date of marriage, the accused persons humiliated and insulted the family members of the opposite party no. 2 due to non-fulfilment of their expectations. They had abused the opposite party no. 2 in filthy languages. The accused persons started demanding more dowries in the form of cash and gold ornaments and when she failed to fulfil their demands, started inflicting torture upon her both physically and mentally.