PRAFULLA KUMAR JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE application under section 482 of the Code of criminal Procedure is directed against the order dated 17. 5. 2005 passed by learned Judicial Magistrate, Datan in connection with case being G. R. No. 692/2002 arising out of Belda Police Station Case No. 61/02 under section 498a/323 of the Indian Penal Code.

(2.) PETITIONERES herein are impleaded as accused, in connection with the criminal case as mentioned above.

(3.) FIRST Information Report was lodged before the O. C. , Belda Police Station by the Opposite Party No. 2 alleging inter alia that one Kakali Jana, who is the sister of the wife of informant was given in marriage with petitioner No. 1. The said Kakali Jana was subjected to cruelty and torture by the petitioners and ultimately she was compelled to leave her matrimonial house. The written information lodged before the police was registered at Belda Police Station under First Information Report No. 61/02 dated 22. 5. 2002. Investigation was initiated by the police and on completion of investigation, chargesheet was submitted against the petitioners for commission of offence punishable under section 498a/323 of the Indian Penal Code.