LAXMI DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is preferred by the accused Appellant-Smt. Laxmi Das challenging the impugned order dtd. 13/6/2014 passed by the High Court at Calcutta in Criminal Revisional Application, being CRR No. 1560 of 2012, along with an application for quashing, being CRAN No. 1946 of 2013. By this order, the High Court has quashed the chargesheet as only against Dilip Das/Accused No. 3 and Subrata Das/Accused No. 2, while rejecting the application preferred by the Appellant/Accused No. 4.

(2.) The facts germane to the present dispute are summarised as below:

(3.) After filing of the chargesheet, the accused persons preferred an application for discharge under Sec. 227 of the Code of Criminal Procedure, 1973 (hereinafter "CrPC") before the Trial Court. On 22/3/2012, the Trial Court rejected the application. Aggrieved, the Appellant along with Dilip Das and Subrata Das preferred a revisional and a quashing application before the High Court at Calcutta. The High Court, vide the impugned order, dismissed the application preferred by the Appellant and refused to entertain the revision petition and the quashing application qua her. However, the High Court allowed the quashing application preferred by Dilip Das and Subrata Das on the ground that there are no specific allegations against them in the evidence on record. The operative part of the impugned order is as follows: