ABIR SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revisional application the petitioners have sought to quash the proceedings in connection with Sessions Case No. 35 of 2018 arising out of Bongaon P.S. Case No. 1201 dated Nov. 05, 2015 under Sections 306/34 of the Indian Penal Code now pending before the Court of learned Additional District Judge, 1st Court, Bongaon at North 24-Parganas.

(2.) An FIR was lodged by the complainant that his daughter namely, Moumita Nath, a student of Class-X had an affair with the petitioner No. 1. On Nov. 04, 2015 the petitioner No. 1 refused to marry the victim and it was further alleged that the parents of the petitioner No.1 refused to accept the victim as their daughter in law and passed some comments which lead her to commit suicide by hanging.

(3.) On completion of investigation, the investigating agency submitted charge-sheet against three accused persons including the present petitioners vide Charge-sheet No. 748 of 2016 under Sections 306/34 of the Indian Penal Code. After the case was committed to the Court of Sessions on Feb. 19, 2018 and transferred the case to the Court of the Additional District Judge, Bongaon, North 24- Parganas for trial and disposal.