- (1.) The petitioner has preferred this revision under Section 482 of the Code of Criminal Procedure praying for quashing the proceeding of B.G.R. Case no.2170 of 2000 arising out of Jadavpur Police Station Case no.190 dated June 8, 2000 under Sections 498A/406 of the Indian Penal Code pending before the court of learned Chief Judicial Magistrate, Alipore, South 24 Parganas.
(2.) The affidavit-of-service filed on behalf of the petitioner is kept on record.
(3.) It appears from materials on record that the opposite party no.2 filed a written complaint before the Officer-in-Charge of Jadavpur Police Station on June 8, 2000 and the said written complaint was registered as Jadavpur Police Station Case no.190 dated June 8, 2000 under Sections 498A/406 of the Indian Penal Code. The police investigated the criminal case and submitted charge-sheet against the petitioner and other co-accused persons for commission of the offence under Sections 498A/406 of the Indian Penal Code. It also appears from the order dated January 31, 2005 passed by learned Chief Judicial Magistrate, Alipore that the application of the petitioner for discharge from the criminal case under Section 239 of the Code of Criminal Procedure was rejected by learned Chief Judicial Magistrate by a reasoned order. There is nothing on record to indicate that the said order passed by learned Chief Judicial Magistrate on January 31, 2005 was challenged before any higher forum.;