MADHUSUDAN PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revisional application has been preferred with a view to set aside the order dated 9th of December 1994 passed by the SDJM, Ghatal in G.R. Case No.214 of 1992 and also to quash the aforesaid criminal proceeding.

(2.) The case of the petitioner is that the aforesaid G.R. Case was started on the basis of and FIR dated 23.9.92 made by the wife of the petitioner (subsequently added as opposite party No.2 giving rise to this P.S. Case No. 60 of 1992. The complainant married opposite party No.2 the 24th day of July, 1988 according to Hindu Customs and a son was born out of the said wedlock aged about three years on the date of presentation of the revisional application. The petitioner is a Doctor being a Cardio Thorasic Surgeon serving in the West Bengal Health Services and residing at Calcutta. In the FIR it was alleged that the petitioner and other inmates of his house used to torture the opposite party No.2 demanding more dowry causing relationship between the parties very much strained and ultimately the opposite party No.2 had to go back to her father's place on the 10th day of April, 1990.

(3.) The petitioner was arrested on the 24th day of September, 1992 and he was granted bail after four days of detention. Since then he is co-operating with investigation.