Subhasis Dasgupta, J. - (1.) This revisional application under Section 482 of the Code of Criminal Procedure is for quashing of a proceeding being G.R. Case No.501 of 2018, arising out of Ghola Police Station Case No.50/18 dated 01.02.2018 under Section 498A/323/326/325/354B/506/120B of the Indian Penal Code read with Sections 3 / 4 of the Dowry Prohibition Act, now pending before the learned Additional Chief Judicial Magistrate, Barrackpore.
(2.) The contention raised by the revisionists in this case was that a property dispute was attempted to be colourised by initiating a criminal proceeding with an aim to harass the revisionists/petitioners capitalising such property dispute. According to revisionists, pending proceeding was purposive, oppressive frivolous and mala fide one.
(3.) Learned advocate for the private opposite party No.2 (de facto complainant) submitted that when chargesheet had been submitted in this case collecting sufficient materials against the revisionists, the instant proceedings should not be allowed to be quashed without holding a trial.;