- (1.) The common question of law and facts being involved in both the matters, those are being taken up for disposal by this common judgment.
(2.) This is an application under Section 482 of the Code of Criminal Procedure filed by the accused petitioners Arup Kumar Das, Amar Nath Paul and Kanak Prabha Paul seeking to quash the present criminal pro-ceeding being G. R. No. 741-A of 1988 pending before the Chief Judicial Magistrate, Hooghly. The facts leading to present criminal pro-ceeding may be summarized as follows: Chandernagore P. S. Case No. 6 dated 13.8.1988 under Section 498A of the Indian Penal Code was started against the present petitioners on the basis of the written complaint submitted by one Smt. Sulata Paul, wife of Sri Amar Nath Paul. The aforesaid case was ultimately ended in filing the charge-sheet bearing No. 21 dated 28.3.1989 under Section 498-A of IPC and the said charge-sheet was received by the learned SDJM, Chandernagore on 16.9.1989.
(3.) On 14.9.1988, the petitioner and the two co-accused were produced before the Court below under arrest and subsequently, they were released on bail.;