RAJESH BHAGAT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revision has been filed praying of quashing of charge sheet vide no. 289 of 2017 dtd. 12/4/2017 proceedings under Ss. 323/406/420/447/448/506/34 of the Indian Penal Code arising out of Titagarh Police Station Case No. 169/17 dtd. 19/3/2017, corresponding to G.R. No. 1660 of 2017.

(2.) The petitioners have been implicated in the present case on the allegations that they took Rupees Eight lakhs from the complainant for their personal need in the year 2015. The parties are related to each other.

(3.) Charge sheet has been submitted against the petitioners on completion of investigation. Being aggrieved the present revision has been filed.