ABDUS SALAM MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been filed by the petitioner under Sec. 482 of the Code of Criminal Procedure for quashing of proceeding being Sessions Sl. No. 127 of 2009 pending before the Learned Additional Sessions Judge, 3rd Fast Track Court, Berhampore, Murshidabad (arising out of Hariharpara P.S Case no.39 of 1999 dtd. 15/4/1999).

(2.) The factual matrix of the case is that the opposite party no.2-complainant filed an application under Sec. 156(3) of the Code of Criminal Procedure on 4/2/1999 before the Sub-divisional Judicial Magistrate, Berhampore with the following contentions:-

(3.) Being aggrieved by and dissatisfied with the aforesaid proceeding the petitioner has preferred the present revisional application.