PRIYAM DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE present petitioner filed an application under Section 156 (3) of the Cr. P. C. against the opposite party no. 2, her husband and other in-laws alleging offences under Section 498a/406/34 IPC.

(2.) JUST after her marriage with the opposite party no. 2 which took place on 20th June, 2007 the said opposite party no. 2 and other in-laws would insult the and would torture upon her in various ways which included denial of food and clothing. An attempt was made to solve the problem at the intervention of the petitioner's father and elder brother but in vain. The accused persons would abuse her and her father and on 16th of July, 2007 she was ousted from the matrimonial home by the opposite party no. 2 and the members of his house. All the stirdhan properties have been detained by the accused persons in the matrimonial home of the petitioner. She had been to the matrimonial home with her father and her elder brother on 4th of August, 2007 but the entry was denied. She lodged a complaint with the Tangra Police Station but no action was taken. She was subjected to mental torture. She also filed an application before the learned Magistrate at Alipore under Section 125 Cr. P. C.

(3.) THIS petition under Section 156 (3) Cr. P. c. was sent to the O. C. Tangra P. S. who registered Tangra P. S. Case No. 95 dated 16th of July, 2008 against all the in-laws including the present petitioner-husband under Section 498a/406/34 IPC. On 31st of August, 2008 some stridhan properties were recovered and seized from the house of the opposite party no. 2 but allegedly majority of the ornaments are yet to be recovered.