RATAN MISTRI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding being GR Case No.112 of 2021 pending before the learned Additional Chief Judicial Magistrate, Dakshin Dinajpur in which a charge sheet was submitted under Ss. 341, 354 and 506 of the Penal Code.

(2.) Learned Counsel appearing on behalf of the petitioner submits as follows. The petitioner was falsely implicated in this case because he refused to marry the de facto complainant/opposite party. No prima facie case is made out made out against the petitioner as would be evident from a plain reading of the First Information Report and the charge sheet. In fact, the charge sheet is a ditto reproduction of the First Information Report. No witnesses were interrogated to sustain the proceeding.

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