WRITURAJ SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding, being G.R. Case No. 3530 of 2017 pending in the court of the Learned Chief Judicial Magistrate at Barasat, District " North 24 Parganas arising out of Barasat Police Station Case No. 875 of 2017 dated October 22, 2017 under Ss. 186/353/323/285/286/34 of the Indian Penal Code, 1860.

(2.) The petitioner's case in short is that the petitioners have been unnecessarily arraigned as accused persons in connection with a criminal proceeding, being Barasat Police Station Case No. 875 of 2017 dated October 22, 2017 under Ss. 186/353/323/285/286/34 of the Indian Penal Code, 1860, without committing any act as narrated in the written complaint. The entire story of the complainant has been concocted only to save the act of atrocities by the police personnel, who assaulted the present petitioners.

(3.) That petitioner no.1 Writuraj Sen, is a student of Class XI at present.