SUKOMAL SARKAR Vs. SUNIL BEHARI GHOSH

JUDGEMENT

(1.) Mr. Ashim Kr. Roy, learned counsel for the petitioners is present. Heard Mr. Roy at length. None, however, appears on behalf of the opposite party. Let the affidavit of service filed be kept with the record.

(2.) This is an application under section 482 of the Code of Criminal Procedure seeking to quash the prosecution against the present petitioners under section 406 IPC, in connection with C.R. Case No. 194 of 1995 pending before the Court of the learned Sub-Divisional Judicial Magistrate, Alipurduar, Jalpaiguri.

(3.) The short facts leading to the filing of this revisional application are as under:-