SHIB PRAKASH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of G.R. Case No.4231 of 2018, arising out of Behala Women Police Station Case No.01 of 2018 dated August 31, 2018, under Ss. 417/376/406/313 and 120B of the Indian Penal Code, 1860, pending before the learned Additional Chief Judicial Magistrate, 24-Parganas (South), Alipore.

(2.) The police had filed the charge sheet on May 07, 2019, against one co-accused namely, Amalendu Chattopadhyay under Ss. 417/376/406/313 and 120B of the Indian Penal Code, 1860, and during pendency of this application, they filed a supplementary charge sheet, wherein the petitioner has been implicated under Ss. 354/34 of the Indian Penal Code,1860.

(3.) The said F.I.R. was registered on the basis of a complaint of opposite party no.2/victim lady dated August 31, 2018.