PRIYABRATA MUKHOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners have prayed for quashing of the proceedings in G.R. Case No. 261 of 2011 arising out of Chandannagore Police Station Case No.42 of 2011 dated 4th April, 2011 under Sections 498A, 406, 341, 323 and 325 of the Indian Penal Code pending before the learned Additional Chief Judicial Magistrate, Chandannagore.

(2.) The petitioners are the in-laws of the opposite party no.2.

(3.) The facts which are necessary to dispose of the present application for quashing of the criminal proceedings pending against the petitioners are as follows:-