JUDGEMENT
SHAMPA DUTT (PAUL), J. -
(1.)The present revision has been preferred praying for quashing of proceedings being G.R. Case No. 2969/18 arising out of Nimta Police Station Case No. 206/18 dtd. 1/6/2018 under Ss. 498A/341/323/506/34/120B of the Indian Penal Code pending before the Learned Additional Chief Judicial Magistrate, Barrackpore, North 24 Parganas and all order passed therein and quashing of proceedings being A.C.G.R. Case No. 3987/18 arising out of Regent Park Police Station Case No. 202/18 dtd. 14/8/2018 under Ss. 498A/323/34 of the Indian Penal Code pending before the Learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas and all order passed therein.
(2.)The petitioners' case is that the petitioners herein are the in-laws of the defacto complainant, namely, Soma Sardar. Petitioner no. 1 is an old man aged about 64 years. Petitioner nos. 2 and 3 are the wife and son of petitioner no. 1. Petitioner no. 4 is the widow of one of the brothers of petitioner no. 1. Petitioner nos. 5 and 6 are her children. Petitioner no. 7 is the brother of petitioner no. 1. Petitioner no. 8 is the former's wife.
(3.)That the opposite party no. 2 in the instant case, is an abuser of law and is using and abusing the various legal provisions by initiating false and frivolous cases against the petitioners, according to her own whims and fancies.
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