Calcutta High Court (Appellete Side)
Arnab Pramanik vs State Of West Bengal And Ors on 26 September, 2022
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
Form J(1) IN THE HIGH COURT AT CALCUTTA
Criminal Revisional Jurisdiction
Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri
CRR 3244 of 2022
Arnab Pramanik
Vs.
State of West Bengal and Ors.
Mr. Arnab Pramanick
...petitioner (in person)
Item No.11
Heard & Judgment on: 26.09.2022
Bibek Chaudhuri, J.
On a peculiar circumstance and factual background the petitioner being an accused in connection with Baruipur Women Police Station Case No.64 dated 7th June, 2022 corresponding to G.R. Case No.3685 of 2022 under Sections 376/344/323 of the Indian Penal Code has filed the instant criminal revision praying for quashing the 2 aforesaid proceeding on the ground that the continuation of the said proceeding is an abuse of process of law.
It is contended by the petitioner that one Pallabi Pramanick nee Kayal is his legally married wife. Prior to his marriage with Pallabi she gave birth to two children in a void marriage. After marriage the petitioner wanted to adopt the said two children in accordance with law. Accordingly, he went to Children Welfare Committee, North 24 Parganas with his wife and two children to know the procedure for adoption of the said two children. Keeping the wife and his two children in the office of C.W.C. the petitioner went away. On the next day, he came to know that his wife and two children were sent to Welfare Home.
Subsequently, the wife of the petitioner lodged a written complaint on the basis of which Baruipur Women Police Station Case No.64 dated 7th June, 2022 under Sections 376/344/323 of the Indian Penal Code was registered against the petitioner. Investigation of the said case is still pending.
At this stage, I do not find any reason for quashing the investigational procedure. Accordingly, the instant revision is devoid of any merit and dismissed.
(Bibek Chaudhuri, J.) 3