RAJJAK SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This case is arising out of an application filed under Sec. 482 of the Code of Criminal Procedure seeking order to quash the impugned charge sheet no. 260 of 2008 dtd. 28/9/2008, filed against the petitioners under Sec. 363/366/120B/376 of the I.P.C. in connection with Suti P.S. Case No. 119 of 2008 dtd. 2/6/2008 corresponding to G.R. Case No. 493 of 2008.

(2.) Briefly stated, Manirujjaman son of Mojammel Hoque informed the Officer-in-charge, Suti Police Station in writing that on 31/5/2008 at about 7.30 p.m. his minor daughter Ruksar Khatun, a student of Class-X, was abducted by the accused persons when she went out of the house to purchase exercise book with her sister. The accused persons forcefully took her into a Maruti Van, gagged her and fled away. As information disclosed, an offence cognizable in nature Suti P.S. Case No. 119 of 2008 dtd. 2/6/2008 was registered under Sec. 363/366/120B of the I.P.C.

(3.) Police took up investigation which culminated into submission of charge sheet under Sec. 363/366/120B/376 of the I.P.C. against four accused persons. By filing the application under consideration they are seeking quashing of the charge sheet.