Calcutta High Court (Appellete Side)
Mst. Fatema Bibi & Ors vs Mst. Sujahan Bibi @ Chandana on 8 July, 2022
IN THE HIGH COURT AT CALCUTTA 08-07-2022
Criminal Revisional Jurisdiction Subha Item no.04 CRR 559 of 2008 Ct no.34 MST. Fatema Bibi & Ors.
-versus-
MST. Sujahan Bibi @ Chandana The revisional application was preferred challenging the proceedings being C.R No. 3 of 2008 corresponding to T. R. No. 10 of 2008 pending before the learned Judicial Magistrate, Additional Court at Arambagh, Hooghly. The complaint case was initiated at the instance of the opposite party and prima facie there are materials available to reflect that there was matrimonial dispute relating to demand of dowry, physical and mental torture.
The records of the revisional application reflect that the interim order was granted on 17th March, 2008 till 25.04.2008. The said interim order was never extended and more than 14 years have passed in the meantime.
Having regard to the fact that this court has not been apprised regarding the present stage of the proceedings and the petition of complaint as also the deposition of witnesses under Section 200 of the Code of Criminal Procedure prima facie reflect that an offence being made out, I am of the opinion that no interference is called for by this court.
Accordingly, the revisional application being CRR 559 of 2008 is hereby dismissed.
2Pending application, if any, are consequently disposed of. All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J]