Debasish Kar Gupta, J. - (1.) This writ application is directed against the first information report dated July 16, 2007 lodged in connection with Regent Park Police Station Case No.122 as also charge-sheet dated August 28, 2007, chargesheet no.75/07 dated August 28, 2007 filed under Section 498A/406/34 I.P.C. before the Court of learned Chief Judicial Magistrate, Alipore Sadar Court, South 24- Parganas against the writ petitioner amongst others.
(2.) It is submitted by Mr. Tapan Sinha, learned Advocate appearing on behalf of the petitioner that the first information report under reference was lodged against the writ petitioner amongst others on the ground of torture her daughter-in-law namely, Chhandabani Ray, wife of Nibendu Prokash Roy. According to him the charge-sheet under reference was submitted in connection with the above case against three persons including the writ petitioner.
(3.) It is submitted by Mr. Sinha that the aforesaid charge-sheet is liable to be quashed and set aside in this proceeding because the same does not disclose commission of any offence at the instance of the petitioner. It is also submitted by him that the allegations made against the petitioner in the first information report were absurd and inherently improbable. According to Mr. Sinha the criminal proceeding under reference was initiated with malafide motive.;