KAMAL SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application filed under Section 482 of the Code of Criminal Procedure praying for quashing the Kaliachak P.S. F.I.R. No. 405 of 2011 dated 26th August, 2011 corresponding to G.R. Case No. 2954 of 2011 under Sections 147/148/149/186/323/332/307/435/353 of the Indian Penal Code read with Sections 25(1-B)/27 of the Arms Act and Section 9(B) of the Indian Explosive Act and Sections 9/10 of the M.P.O. Act pending before the Learned Chief Judicial Magistrate at Malda.

(2.) Perused the petition.

(3.) Heard Mr. Amarendra Chakraborty, Learned Advocate for the petitioner praying for quashing the proceedings.