AMIT POLLEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being ST case no. 8(9) of 2019 arising out of S.C. No. 349 of 2019 corresponding to Madhyamgram Police Station case No. 389/2017 dtd. 15/7/2017 under Ss. 306/34 of the Indian Penal Code, now pending before the Learned Additional Session Judge, Fast Track Court No. 2, Barasat, North 24 Parganas, and order dtd. 26/9/2019 passed by the Learned Additional Session Judge, Fast Track Court no. 2 Barasat, North 24 Parganas, whereby the Learned Judge was pleased to frame charge for the offence punishable under Sec. 306 of the Indian Penal Code against the petitioner and fixed the matter for evidence.

(2.) The petitioner's case is that Madhyamgram Police Station Case no. 389/2017 dtd. 15/7/2017 under Ss. 306/34 of the Indian Penal Code was started on the basis of written complaint made by one Tapan Mondal before the Inspector -in-Charge, Madhyamgram Police Station, alleging inter alia as follows:-

(3.) After completion of investigation police submitted Charge Sheet being Charge Sheet No. 471/2017 dtd. 31/8/2017 under Sec. 306 of the Indian Penal Code against the petitioner.