N. MAMATHA NAGESH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) I. INTRODUCTION

(2.) The central grievance of the Petitioner is that she has been impleaded in a commercial dispute despite being a legal stranger to the instrument and the bank account in question. She asserts that the prosecution is not a bona fide pursuit of justice but a strategic attempt to exert psychological pressure on her husband, the primary accused, by dragging a non-signatory spouse into a criminal trial.

(3.) It is imperative to record the procedural history regarding the representation of the Opposite parties. Despite exhaustive efforts to ensure the presence of the Opposite Party No. 2 (the Complainant), the said party has remained unrepresented. The Opposite Party No. 1 (State), being a formal party, also did not enter an appearance. Consequently, in light of the order of this Court dated February 23, 2026, and the Complainant's persistent default, this Court has proceeded to decide the matter on its merits, predicated strictly on the "sterling quality" materials available on record and the submissions made by the Petitioner.