KANTI BHADRA SHAH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) Though the appellants succeeded in the High Court their grievance still persists as they are not out of woods now. Appellants approached the High Court to quash the charge framed against them by a Metropolitan Magistrate. The High Court quashed it but directed the Magistrate to consider whether the same charges could be framed against appellants afresh.

(3.) We heard learned counsel for the appellants, but we did not find it necessary to hear the sole respondent (State of West Bengal), as this appeal can be disposed of even without the aid of such arguments.