NEMAI SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application praying for quashing of a proceeding under Sections 308, 323, 325, 354 and 447 of the Penal Code.

(2.) Learned Counsel appearing on behalf of the petitioners submits as follows. The present case is only a counterblast to a complaint which had been earlier lodged by the petitioners. However, no criminal case was registered on the basis of the same. While some of the accused were granted anticipatory bail by an order of this Court, the petitioners' prayers for anticipatory bail were rejected by an order dated 03.11.2019 passed by this Court in CRM 10382 of 2019. The petitioners are absolutely innocent and did not commit any offence. The impugned proceeding has been maliciously instituted on behalf of the other side.

(3.) I have heard the submissions of the learned Counsel appearing on behalf of the petitioners and have perused the revision petition.