- (1.) This revisional application has been filed with the prayer for quashing the proceedings in connection with the Bidhannagar P.S. Case no. 273 of 2013 dated 27.11.2013 under Sections 498A/406 of the IPC.
(2.) The petitioner no. 1 is the son of the petitioner no.2, and both of them are accused persons in the aforesaid FIR lodged against them by the Opposite Party no. 2, who happens to be the father of Sanjukta, wife of the accused no. 1.
(3.) It may be mentioned that admittedly both the petitioners are residents of Pune in Maharashtra, and even the victim Sanjukta (daughter of the complainant) is also residing separately in Pune, where she is employed.;