Joymalya Bagchi, J. - (1.) AFFIDAVIT of service filed in Court today is taken on record. The writ petitioner is the de facto complainant in Noapara Police Station Case No. 177/13 dated 29th June, 2013 under Sections 498(A)/406/34 of the Indian Penal Code.
(2.) THE crux of the allegation in the criminal case is to the effect that the petitioner was mentally and physically tortured by the husband and in -laws being respondent Nos. 4 to 6 herein and was driven out from the matrimonial home. She has also alleged that her Stridhan property, a list whereof was appended to the first information report, was misappropriated by the private respondents. The petitioner complains that inadequate investigation was made in the matter of recovery of Stridhan articles and only a few articles except gold ornaments were recovered from the matrimonial home.
(3.) MR . Joyok Gupta, learned advocate appearing on behalf of the petitioner, submits that the said gold ornaments had been pledged by the accused persons with HDFC Bank and after their release, the said articles were kept in a locker maintained at Allahabad Bank, Kanthadhar Branch, standing in the name of respondent Nos. 4 and 6.;