MOJIBUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings being G.R. Case No. 2028 of 2017, pending before the Learned Additional Chief Judicial Magistrate, Jangipur, Murshidabad, in connection with Farakka Police Station Case No. 359 of 2017 dated October 05, 2017 under Ss. 341/325/326/307/427/506/34 of the Indian Penal Code and adding Sec. 302 of the Indian Penal Code, corresponding to Farakka Police Station Charge-Sheet No. 167/18 dated June 03, 2018.

(2.) The petitioner's case is that Farakka Police Station Case No. 359 of 2017 dtd. 5/10/2017 had been registered for investigation on the basis of a written complaint lodged by one Anjura Khatun with the Officer-in-Charge of Farakka Police Station inter alia alleging commission of offences by all the FIR named accused persons punishable under Ss. 341/325/326/307/427/506/34 of the Indian Penal Code and added Sec. 302 of the Indian Penal Code.

(3.) The allegation leveled in the said complaint are inter alia to the effect that:-