Calcutta High Court (Appellete Side)
Sri Dipankar Dey & Ors vs State Of West Bengal & Anr on 15 July, 2019
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 15.07.2019
Sl. No.2 Ct-42 BM CRR 3099 of 2018 Sri Dipankar Dey & Ors.
Vs. State of West Bengal & Anr.
Ms. Minoti Gomes Ms. Soumi Guha Thakurta ... for the petitioners Mr. Navanil De Ms. Ayantika Roy ... for the Opposite Party no.2 Mr. Rana Mukherjee Ms. Debjani Sahu ... for the State The instant revision has been preferred by the petitioners father in law, mother in law and the husband praying for quashing of Kasba Police Station Case No.268 of 2017 dated June 16, 2017 under Sections 498A/406/34 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act (ACGR Case No.2981/2017) pending before the court of Learned Judicial Magistrate, 4th Court at Alipore, South 24 Parganas.
Having heard the submissions of the learned advocate of the respective parties and having going to the instant revision and the documents annexed hereto, I find that question of facts are involved which cannot be decided in the instant revision. Accordingly, dispose of the instant revision granting liberty to the petitioners to agitate all those points at the time of framing of the charge. It is, however, made clear that I have not gone into the merit of the case.
The instant revision is thus disposed of. 2 Urgent photostat certified copy of this order, if applied for, be given to the parties after compliance of necessary formalities.
( Md. Mumtaz Khan, J. )