ADHIR CHANDRA GHOSH Vs. ANUPAMA GHOSH

JUDGEMENT

(1.) Heard Ms. S. Roy, learned counsel for the petitioners and also heard Mr. M.I. Hussain, learned counsel appearing for the sole respondent.

(2.) In this petition, under Sec. 482 of the Code of Criminal Procedure, 1973, three petitioners, namely, Shri Adhir Chandra Ghosh, Sri Pankaj Ghosh and Smti. Jhuma Ghosh have put to challenge the correctness or otherwise of the order dtd. 10/12/2021, passed by the learned Sub-Divisional Judicial Magistrate (M), Bilashipara in C.R. Case No.174/2021, whereby the learned Magistrate took cognizance of the offence under Sec. 498(A)/406/506/34 of the IPC, against the present petitioners and another person, and all other subsequent orders thereto.

(3.) The factual background, leading to filing of the present petition, is adumbrated herein below:-