NITYANANDA PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the year 2015, the petitioners approached for quashing of the First Information Report being Regent Park Police Station, Case No.114 of 2015, dated 01.06.2015 under Sections 153A/295A/34 of the Indian Penal Code and under Section 3(X)/3(XV) of The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending before the Learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas (ACGR-3291/15).

(2.) During the pendency of the present revisional application, the petitioner no.1, viz.Nityananda Paul expired. Petitioner nos.2 and 3 are the daughter and son of petitioner no.1.

(3.) The background aspects of the matter, so far relevant for the present purpose, may be mentioned, in brief, as follows: