- (1.) This Revisional application has been filed with a prayer to quash the FIR, Charge-Sheet and the entire proceedings in G.R Case No. 5647 of 2012. Ld. Chief Judicial Magistrate, Barasat, arising out of Barasat P.S. Case No. 1896 dated 02.09.2012 under Sections 403/406/120B/34 of the IPC.
(2.) The petitioner no. 1 happens to be the husband of the de-facto complainant (O.P. No. 2), while the other five petitioners are his two brothers, father, mother and wife of his second brother.
(3.) The FIR was drawn up on the basis of a complaint filed by the O.P No. 2 in the Ld. Court below under Section 156(3) of the Cr.P.C on 27.08.2012, and the FIR was subsequently drawn up on 02.09.2012.;