BISWAJIT SINGHA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners have approached this Court by filing an application under Sec. 482 of the Code of Criminal Procedure praying for quashing of the proceedings being G.R. Case No. 1063 of 2018 arising out of Baranagar Police Station Case No. 123 of 2018 dated Feb. 24, 2018 under Sections 498A/406/506/34 of the Indian Penal Code pending before the learned Additional Chief Judicial Magistrate, Barrackpore, North 24 Parganas.

(2.) The present petitioners are the parents-in-law of the present opposite party no.2. The opposite party no.2 is the defactocomplainant of the criminal proceedings pending before the learned Magistrate.

(3.) Brief facts of the case which led the present petitioners to file the present application for quashing of the criminal proceedings pending before the learned Magistrate may be narrated hereunder:-