LAWS(CAL)-2013-6-86

SANJIB SARKAR Vs. STATE OF WEST BENGAL

Decided On June 11, 2013
Sanjib Sarkar Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) In view of the submissions of the learned Counsel of the parties, the main case is taken up for hearing.

(2.) The petitioner has filed this case under Section 482 of the Cr.P.C. praying for quashing of the Order No. 53 dated 8.2.2012 passed by learned Additional Sessions Judge, 2nd Court, Jalpaiguri in Sessions Case No. 452 of 2003.

(3.) It is the case of the petitioner that on the basis of a written complaint of one Pinki Sarkar, Kotwali P.S.Case No. 384 dated 3.8.1999 under Section 376, Cr.P.C. was initiated against the present petitioner corresponding to G.R. Case No. 966/1999.