VIKAS KUMAR BAJORIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings pending in connection with New Town Police Station Case No. 376 of 2016 dtd. 15/7/2016 under Ss. 323/427/354/509/379/120B of Indian Penal Code and Sec. 3(1)(iii)/3(x)/3(xi)/3(xv) of Scheduled Castes and Scheduled Tribes Prevention of Atrocities Act, 1989, being G.R. No. 3084 of 2016 renumbered as Special Case No. 9 of 2016 pending at 1st Additional District and Session Judge at Barasat.

(2.) The petitioner's case is that a complaint was filed by opposite party No. 2 before the Learned Chief Judicial Magistrate at Barasat being C. Case No. 0002109 of 2015 under Sec. 156(3) Code of Criminal Procedure, 1973. The allegation as leveled in the said complaint are inter alia to the effect that :-

(3.) The Petitioners submit that they are innocent and are in no way connected with any offence, far less offences alleged herein.