BIKAS DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal revisional application is filed by the petitioners seeking quashing of the proceeding being C.R. Case No. 106 of 2013 under Ss. 406/420/468/109 of the Indian Penal Code, 1860 as also the orders passed therein in connection with the said proceeding, pending before the Learned Additional Chief Judicial Magistrate, Gangarampur, South Dinajpur.

(2.) The revisional application filed by the petitioners precisely stated them to be the permanent residents of Belda, Sabuj Pally, P.O.-Belda, P.S.-Belda, District- Paschim Medinipur which was beyond the jurisdiction of Learned ACJM, Gangarampur, South Dinajpur.

(3.) On the basis of a complaint filed opposite party no. 2 under Sec. 200 of the Criminal Procedure Code before the Learned A.C.J.M., Gangarampur, South Dinajpur, C.R. Case No. 106/2013 was initiated against the petitioners for commission of offences punishable under Ss. 406/420/468/471/109 of the Indian Penal Code, 1860.