SAJAL BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The instant appeals by special leave arise out of common impugned judgment and order dtd. 8/3/2024 passed by High Court at Calcutta [Hereinafter, being referred to as "High Court".1] in Criminal Revision No. 1476 of 2023, filed on behalf of Sajal Bose [Appellant in Criminal Appeal @ Special Leave Petition (Criminal) No. 8672 of 2024. Hereinafter, being referred to as "appellant No.1".] and Nabina Bose (Wife of Sajal Bose), and Criminal Revision No. 2305 of 2023 filed on behalf of Chandidas Joardar [Appellant in Criminal Appeal @ Special Leave Petition (Criminal) No. 8721 of 2024. Hereinafter, being referred to as "appellant No.2".], Sautrik Joardar [ Appellant in Criminal Appeal @ Special Leave Petition (Criminal) No. 9826 of 2024. Hereinafter, being referred to as "appellant No.3".] (Son of Chandidas Joardar) and Pampa Joardar (Wife of Chandidas Joardar), whereby the said accused persons sought quashing of chargesheet filed under Ss. 143, 341, 323, 324, 504, 506, 509, 427 and 354 of the Indian Penal Code, 1860 [ For short, "IPC".], arising out of FIR No. 150 of 2022 registered at Police Station Survey Park in connection with ACGR No. 4659 of 2022, pending before the learned Additional Chief Judicial Magistrate, South 24 Parganas at Alipore.