RAJESH MUKHERJEE Vs. STATE

JUDGEMENT

(1.) Since these connected matters arose out of the same set of facts and a common case, I am disposing them of by one Judgment.

(2.) This is an application under section 482 of the Code of Criminal Procedure filed by the petitioners namely, Rajesh Mukherjee, Amar Chand Mukherjee and Krishna Mukherjee seeking to quash the proceeding of Panduah P.S. Case No. 194 of 1993 dated 10.9.93 under sections 376/306 of the Indian Penal Code (G.R. Case No. 1124 of 1993) pending before the learned Sub-Divisional Judicial Magistrate, Hooghly Sadar.

(3.) The facts leading to the present revisional application may be summarised as follows :- Panduah P.S. Case No. 194 of 1993 dated 10.9.93 was registered for investigation on the basis of a complaint lodged by one Tamal Ghosh of Khannyan, P.S. Panduah, District Hooghly, with the Officer-in-Charge of Panduah P.S., alleging inter alia, commission of an offence punishable under sections 376/306 of the Indian Penal Code. It was alleged in the petition of complaint that the defacto complainant namely, Madhabi Ghosh used to work as a maid servant in the house of the petitioner for the last six years. Madhabi was aged about 17 years and used to stay in the house of the petitioners.