Arunabha Basu, J. - (1.) The revisional application under section 482 of the Code of Criminal Procedure is directed to quash the proceeding in connection with G.R. Case No. 19 of 2008 (T.R. Case No. 223 of 2008), arising out of Uluberia Police Station Case No. 05 of 2008 dated 4.1.2008 under sections 341/342/343/384/386/504/506/511/34 IPC.
(2.) Opposite party stated to be the husband of the petitioner herein instituted a petition of complaint against the petitioner along with others for alleged commission of offence under the various provisions of Indian Penal Code as mentioned above.
(3.) The learned Magistrate directed registration of the case and initiation of investigation in terms of provision under section 156(3) of the Code of Criminal Procedure. Subsequently, police registered a case under various provisions of the Indian Penal Code as mentioned above and initiated investigation. On conclusion of investigation, charge sheet was submitted against all the accused persons including the petitioner herein for commission of aforementioned offence.;