(1.) The present revision has been preferred praying for quashing of the proceeding being G.R. Case No. 243 of 2018 under Ss. 417/376/506/120B of the Indian Penal Code arising out of Daspur Police Station Case No. 105 of 2018 dtd. 11/4/2018 and Charge Sheet No. 285 of 2018 dtd. 31/7/2018 pending before the Learned Additional Chief Judicial Magistrate, Ghatal, Medinipur (W) and all orders passed therein against the petitioners.
(2.) The petitioners' case is that the defacto complainant/opposite party No. 2 herein lodged a written complaint with Daspur Police Station being P.S. Case No. 105 of 2018 dtd. 11/4/2018 under Ss. 417/376/506/120B of the Indian Penal Code.
(3.) The gist of the complaint is as follows:-