Debi Prosad Dey, J. - (1.) Despite service of notice, opposite party no. 2 did not turn up. Let the affidavit of service be kept with the record. This application under Section 482 of the Code of Criminal Procedure has been filed for quashing F.I.R no. 284 of 2012 dated 02.07.2012 under Section 498A/307/34 of Indian Penal Code as well as the charge sheet no. 229 of 2012 dated 31st July, 2012.
(2.) On a comparison of Annexures P3 and P4, it transpires that one Sahanur Khatun lodged two cases under Section 498A/307/34 of Indian Penal Code against her husband and other relatives and both the cases have been culminated in charge sheet.
(3.) On further scrutiny of the First Information Report as well as the charge sheet in both the cases, it transpires that the date of occurrence in both the cases is on 29th September, 2010. That clearly goes to show that two cases have been started and culminated in filing of charge sheet with regard to self-same offence against self-same accused.;