PRONAB MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing the proceeding and charge sheet No. 159/19 dtd. 31/5/2019 under Ss. 341/186/332/353/419/511/34 of the Indian Penal Code arising out of Burwan Police Station, Case No. 416/18 dtd. 3/12/2018 under Ss. 341/186/332/353/419/379/511/34 of the Indian Penal Code and 184/179 of M.V. act (G.R. 1344/2018) pending before the Additional Chief Judicial Magistrate, Kandi, Murshidabad.