SARASWATI BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revision, the wife is contesting with her husband and other members of her matrimonial family over an order of the Trial Court dtd. 19/12/2015.

(2.) The brief background of the case leading the Trial Court to deliver the impugned order may be narrated as below:-

(3.) The FIR lodged by the petitioner dtd. 20/7/2015 has narrated inter alia that the petitioner was married to opposite party no.2 on 12/8/2013. Her family members had to remit adequate dowry at the time of marriage. Also that she had been subjected to physical and mental torture after marriage and finally she came to know that opposite party no.2 was married earlier and during subsistence of such marriage and by suppressing the said fact, he has persuaded the petitioner to marry him and ultimately married her in the guise of being a bachelor. On the allegations as above the said case was registered as Hanskhali Police Station Case No.327 of 2015 dtd. 20/7/2015 under Ss. 498A/376/417/120B/34 of IPC.