Mainal Kanti Sinha, J. - (1.) Heard learned Counsel appearing for the parties. This revisional application has been directed against the order dated 26.06.2008 passed by learned Sessions Judge North 24-Parganas at Barasat in criminal revision No. 88 of 2007 (Saurav Roy and 4 Others v. The State of West Bengal with Smt. Brinda Roy, Nee Nag) arising out of Bidhannagar (East) case No. 9 of dated 23.01.2004 under Sections 498A/406/420, Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, 1961, G.R. Case No. 1055 of 2004, G.R. case No. 26 of 2004, and G.R. case No. 261 of 2004 (Bidhannagar). .
(2.) It is the case of the petitioner, defacto-complainant, that on 23.01.2004 the Officer-in-charge, Bidhannagar (East) police station started police case No.9/2004 under Sections 498A/406 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, 1961 against the opposite parties No. 2 to 6 to the effect that Smt. Brinda Roy (Nee Nag) submitted a written complaint before the Officer-in-charge of Barasat Police Station to the effect that she was married with Sri Saurav Roy as per the provision of Special Marriage Act, 1954 on 29.11.2002 and there was transaction of cash and kind to negotiate that marriage. The husband and parents-in-law of the petitioner Brinda Roy used to torture upon her at different times and used to create pressure upon her demanding further dowry and money, for which she left her husband's house on 9.9.2003, and since then she is staying with her father. The petitioner attempted to get her stridhan property including jewellery and furniture, but to no avail.
(3.) After investigation the Investigating Officer submitted charge-sheet against the opposite parties no. 1 to 5 under Sections 498A/420 of Indian Penal Code and 3 and 4 of the Dowry Prohibition Act, 1961, and also under Section 406 of the Indian Penal Code by way of supplementary charge-sheet after further investigation under Section 173(8) Criminal Procedure Code. That case was numbered as 1055 of 2004 and re-numbered as G.R. 26 of 2004 and G.R. 261 of 2004 at Bidhanagar Judicial Magistrate's Court.;