Raju Das And Others vs The State Of West Bengal And Anr
2023 Latest Caselaw 296 Cal

Form J(1)        IN THE HIGH COURT AT CALCUTTA
                    Criminal Revisional Jurisdiction
                               Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri

                               CRR 3654 of 2022


                            Raju Das and Others
                                      Vs.
                         The State of West Bengal and Anr.


      Mr. Partha Chakraborty
                  ..for the petitioner


Item No. 21.


Heard & Judgment on:           10.01.2023


Bibek Chaudhuri, J.

Though the petitioners have approached this Court for

quashing of a proceeding being Deganga P.S. Case No.275 of

2014 corresponding to G. R. Case No.2459 of 2014 under

Section 363/366A/120B of the Indian Penal Code, it is submitted

by the learned advocate for the petitioners that warrant of arrest

has been issued by the trial Court against the petitioners. The

petitioners undertake to surrender before the trial Court within

three weeks from the date and in the meantime, execution of

warrant of arrest may be kept in abeyance.

I have heard the learned advocate for the petitioner. The

fact remains that the petitioner No.1 had love affairs with the

daughter of opposite party No.2 who belongs to another religion.

The daughter of the opposite party No.2 converted into

Hinduism prior to her marriage and then married to the

petitioner No.1. They are now staying happily and in the said

wedlock the wife of the petitioner No.1 gave birth to a male

child.

Attention is drawn to the learned trial Judge about the fact

of the case and the learned trial Judge is requested to take

lenient view with regard to bail if the petitioners surrender

before him in compliance with the instant order.

The revisional application is, thus, disposed of.

The petitioners are at liberty to act on the server copy of

the order.

(Bibek Chaudhuri, J.)