ANUSUA ROY CHOWDHURY Vs. ANJURANI NARU

JUDGEMENT

(1.) This revisional application has been filed by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code' ) for quashing of the proceeding being case no.AC-2692 of 2014 under Ss. 500/211 of the Indian Penal Code (hereinafter referred to as 'IPC' ) pending before Learned Judicial Magistrate, 3rd Court, Alipore, 24-Parganas (South).

(2.) The brief fact of the case is as follows.

(3.) Being aggrieved by and dissatisfied with such proceeding the petitioner has preferred the present revision.