SWAPAN SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding, in G.R Case No.969 of 2016, arising out of Goghat Police Station Case No.288 of 2016 dtd. 28/5/2016 under Ss. 363/366(A) of the Indian Penal Code, 1860 pending in the court of the learned Additional Chief Judicial Magistrate, Arambagh, Hooghly.

(2.) The petitioner's case is that the opposite party no.2 lodged a written complaint before the Officer-in-Charge of Goghat Police Station which was registered as Goghat Police Station Case No.288 of 2016 dtd. 28/5/2016 under Ss. 363/366(A) of the Indian Penal Code, 1860 (G.R. 969 of 2016) pending in the court of the learned Additional Chief Judicial Magistrate, Arambagh, Hooghly. The learned court took cognizance and proceeded in the matter against the petitioners.

(3.) The allegation, inter alia, as follows:-