Calcutta High Court (Appellete Side)
Viplov Prasad vs The State Of West Bengal & Anr on 7 January, 2026
07.01.2026 Sl. No. 66 Ct. No. 30 P.M. C.R.R. 5380 OF 2025 Viplov Prasad
- Vs -
The State of West Bengal & Anr.
Mr. Ayan Bhattacharjee, Sr. Adv Ms. Ritu Das ... for the petitioner The revisional application has been preferred praying for quashing of the proceedings of G.R. No. 894 of 2023 arising out of Phoolbagan Police Station Case No. 69 of 2023 dated April 15, 2023 under Sections 498A/406/307/506/354B/354C/34 of the Indian Penal Code, 1860 read with Sections 3 and 4 of the Dowry Prohibition Act, 1961 culminating in Charge Sheet No. 47 of 2025 dated June 8, 2025 under Sections 498A/406/506/307/354B/354C/34 of the Indian Penal Code, 1860 read with Sections 3 and 4 of the Dowry Prohibition Act, 1961 along with order dated November 15, 2025 pending before the court of the learned Judicial Magistrate, 3rd Court, Sealdah, South 24-Parganas.
It appears that the petitioner herein is a pilot and the defacto complainant is an airhostess and their marriage took place on 10 th June, 2022 and the FIR in the present case has been registered on 15 th April, 2023.
Considering the fact that charge sheet has been filed in the present case and the nature of documents placed with the revisional application at this stage the petitioner has thus made out a prima facie case for hearing of the revisional application.
Accordingly the petitioner shall serve upon the opposite party including the State and file affidavit of service on the next date of hearing before the regular Bench.
Pending hearing of the revisional application the proceedings in G.R. No. 894 of 2023 arising out of Phoolbagan Police Station Case No. 69 of 2023 dated April 15, 2023 under Sections 498A/406/307/506/354B/354C/34 of the Indian Penal Code, 1860 read with Sections 3 and 4 of the Dowry Prohibition Act, 1961 culminating in Charge Sheet No. 47 of 2025 dated June 8, 2025 under Sections 498A/406/506/307/354B/354C/34 of the Indian Penal Code, 1860 read with Sections 3 and 4 of the Dowry Prohibition Act, 1961 along with order dated November 15, 2025 pending before the court of the learned Judicial Magistrate, 3rd Court, Sealdah, South 24-Parganas be stayed till 24th March, 2026 or until further order whichever is earlier.
Let the matter appear before the regular Bench.
( Shampa Dutt (Paul), J.)