SUSANTA KHARA Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Parties are present before me through their learned Advocates. Heaf them at. length.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure filed at the instance of Sri gusanta Khara seeking to quash the proceeding being M. R. Case No. 58 of 2000 now pending in the Court of the earned Chief Judicial Magistrate, Midnapore under Sec. 125 of the Code of Criminal Procedure including the order dated 16.3.2001 rejecting the prayer of the petitioner for stay of the aforesaid proceeding pending disposal of the civil suit filed by the petitioner against the opposite party No. 2 for declaration that there was no marriage by and between the parties.

(3.) Although in the petition itself there was a prayer for quashing of the proceeding yet, at the time of hearing of the present matter, the learned Advocate appearing for the petitioner has confined himself with regard to the impugned order dated 16.3.2001 whereby the learned Court was pleased to reject the prayer of the petitioner for granting stay of the proceeding pending disposal of the aforesaid civil suit between the parties.