Madhumati Mitra, J. - (1.) This is an application under Section 401/482 of the Code of Criminal Procedure filed by the petitioner praying for an order to quash the proceeding being C/283/2016 under Section 193 of the Indian Penal Code pending before the Learned Judicial Magistrate, 2nd Court, Bolpur, Birbhum.
(2.) Brief facts which led to the filing of the present application are as under:-
(3.) On 03.06.2015 petitioner lodged an F.I.R with Bolpur Police Station to the effect that the marriage of her niece was solemnised with one Debnath Chakraborty son of Late Gopal Chakraborty of Adityapur Police Station, Bolpur as per Hindu Rites and Ceremonies. At the time of marriage several articles were given an dowry as per demand of the bride-groom family. After marriage the niece of the petitioner started to reside at her matrimonial house with her husband. It was alleged in the said F.I.R. that after one month of marriage victim informed the petitioner that she was subjected to torture by her husband and mother in law for demand of remaining dowry amount of Rs.25,000/-. After getting the information of torture over phone the petitioner and her elder sister visited the matrimonial home of her niece and requested the husband and mother in law not to torture on the victim girl and gave assurance to them to pay remaining dowry amount of Rs.25,000/-. On 02.06.2015 the husband of the victim informed over phone that the victim was hospitalised due to her illness. Petitioner visited the hospital and found the victim was lying dead. It was alleged in the F.I.R. that the husband and the mother in law of the victim were responsible for the death of the victim.;