- (1.) In this case the two petitioners, who are the accused persons in BGR Case No. 1719 of 2004 arising out of R e g e n t Park P.S Case No. 76 of 2004, dated 03.05.2004 under Section 498A/406 of the Indian Penal Code, have challenged the order passed by the Learned Judicial Magistrate 1st Court, Alipore, South 24- Parganas on 28.10.2014. By virtue of the impugned order an application field by the petitioners for being discharged in the case was rejected, and the matter fixed for framing of charge.
(2.) It may be mentioned that charge-sheet in the case was submitted against the petitioners who are the husband and mother-in-law respectively of the defacto-complainant/ opposite party no. 2.
(3.) Their contention is that the FIR lodged against them, as well as the charge-sheet subsequently submitted were untenable as no offences under Sections 498A/406 of the IPC were made out from either the contents of the original FIR, or from the evidences subsequently collected during investigation.;