SUBHAS ADHIKARY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner herein by filing the present application has taken exception against the impugned proceeding being GR Case No. 1006 of 2018 arising out of Domjur P.S. Case No. 150/2018 dtd. 22/2/2018.

(2.) On 22/2/2018, the opposite party no.2 herein lodged the written complaint by which the present proceeding has been initiated under sec. 498A/323/34 of the IPC read with sec. 3/4 of Dowry Prohibition Act against the petitioners who are the in-laws of the opposite party no. 2./complainant.

(3.) In the written complaint the opposite party no. 2 herein alleged that the petitioners demanded money from the father of the opposite party no.2 and when she expressed her inability to bring money from her parents, she was mentally and physically assaulted by the petitioner no.2 and 3 and thereafter she was driven out from her home by the petitioners. She further alleged that she was pregnant at the relevant point of time and she was apprehensive that the petitioners would cause her harm and therefore, she requested the police personnel for intervention and thereafter investigation was started by police on the basis of complain.