BIPLAB BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being G.R. Case No. 1578 of 2018 arising out of Hanskhali Police Station Case No. 307 of 2018 dtd. 2/9/2018 under Sec. 417/376 of the Indian Penal Code, 1860 pending before the learned Court of Additional Chief Judicial Magistrate at Ranaghat, Nadia.

(2.) The petitioner's case is that the petitioner is a government service personnel employed with the Border Security Force.

(3.) The instant case has been initiated on the basis of a written complaint lodged by one Mampi Sarkar (herein referred to as the de facto complainant) with the officer in charge of Hanskhali Police Station and the same has been registered as Hanskhali Police Station Case No. 307 of 2018 dtd. 2/9/2018 for investigation into offences punishable under Ss. 417/376 of the Indian Penal Code, 1860 corresponding to G.R. Case No. 1578 of 2018.