R.K. Bag, J. - (1.) The petitioner has preferred this revision under Sec. 482 of the Code of Criminal Procedure praying for quashing the proceeding of G.R. No. 1633 of 2014 arising out of Jorabagan Police Station Case No. 125 dated June 11, 2014 under Ss. 498A/406/34 of the Indian Penal Code pending before the court of learned Metropolitan Magistrate, 17th Court, Calcutta.
(2.) The backdrop of the present revisional application is as follows: On June 11, 2014, the opposite party No. 2 filed a written complaint before the Officer -in -Charge of Jorabagan Police Station and on the basis of the said written complaint, Jorabagan Police Station Case No. 125 dated June 11, 2014 was started under Ss. 498A/406/34 of the Indian Penal Code and under Ss. 3 and 4 of the Dowry Prohibition Act. The contents of the written complaint treated as FIR disclose that the opposite party No. 2 was married to one Avinash Daga, brother of the petitioner on February 4, 2014 according to Hindu rites and religion. The opposite party No. 2 started living in the matrimonial home along with her husband and mother -in -law. One married sister -in -law and her husband used to visit the matrimonial home almost every week. The present petitioner, being the married sister -in -law and her husband are staying abroad in United States of America. It is alleged that the husband misbehaved with the opposite party No. 2 during their honeymoon trip in Kerala and the husband made an attempt to kill the opposite party No. 2 in the hotel room at Kovalum beach. It is further alleged that the husband, married sister -in -law and her husband used to drink liquor in the evening at the week end in the matrimonial home and they used to force the opposite party No. 2 to join them for dancing. The further allegation is that the husband, mother -in -law and the sisters -in -law demanded for more money from the opposite party No. 2 for purchasing a flat at Mumbai. It is also alleged that the opposite party No. 2 was not given sufficient food and she had to perform all household duties apart from attending her office. The opposite party No. 2 alleged that she had to sign on some blank papers on the basis of the instruction of her husband, mother -in -law, sisters -in -law and their husbands. The further allegation of the opposite party No. 2 is that the gold ornaments and other articles gifted to her at the time of the marriage were kept in the custody of her mother -in -law who refused to hand over those articles to the opposite party No. 2 on demand.
(3.) The police investigated the criminal case and submitted charge -sheet against the husband, mother -in -law, two married sisters and the husbands of two married sisters on March 14, 2015 for commission of the offences under Ss. 498A/406/34 of the Indian Penal Code. The petitioner is the married sister -in -law of the opposite party No. 2 who is residing with her husband in the United States of America. The petitioner has prayed for quashing the criminal proceeding against her on the ground that no offence is made out against her from the written complaint treated as F.I.R.;