KRISHNENDU SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of an investigation proceeding under Section 376 AB and Section 511 of the Penal Code and Sections 6 & 18 of the Protection of Children from Sexual Offences Act.

(2.) Learned Counsel appearing on behalf of the petitioner submits as follows: The instant case is absolutely false and was maliciously instituted against the petitioner. There is no medical evidence to support the version of the minor victim girl. Moreover, the petitioner was not present at the place of occurrence on that particular date. The pending investigational proceeding is absolutely bad in law.

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