SHIVAKANT PRASAD,J. - (1.) In this revisional application challenge has been made to the proceeding being Bankura Women Police Station Case No. 25/18 dated 05.06.2018 under Sections 354A/376/511/120B of the Indian Penal Code being G.R. Case No. 413/2018 pending before the learned Chief Judicial Magistrate, Bankura, inter alia, on the ground that false allegation has been made against the petitioners out of grudge. It is submitted that the female staffs including nurse have also written a letter addressed to the Superintendent of Police whereby and whereunder they have clearly stated that the petitioner no. 2 is a gentle and religious minded person and petitioner no. 1 never made any misbehavior or illegality which fact is supported by the written representation made by the staff members of such nursing home as reflected from Annexure B to this application.
(2.) Mrs. Subhra Chatterjee, wife of the owner of the nursing home, has also written to the Superintendent of Police, Bankura on 12.06.2018 concerning the Bankura Women Police Station Case No. 25/18 dated 05.06.2018 under Sections 354A/376/511/120B of the Indian Penal Code being G.R.Case No. 413/2018 pending before the learned Chief Judicial Magistrate, Bankura stating the facts that the Opposite Party No. 2 the applicant of the joint application for compromise namely Riya Chakraborty, an employee of the nursing home owned by her husband and demanded an advance payment of Rs. 20000/- to which her husband had refused and she had agreed to give loan of Rs. 3000/- or Rs. 4000/- but without availing the said loan she went away and filed a complaint against her husband.
(3.) At this stage of investigation the defacto complainant, the prosecutrix herself has jointly filed a compromise petition for quashing of the proceeding under reference.;