AVINASH SAWALKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application is filed by the petitioner praying for quashing of the proceedings being C.G.R. No. 2522/2008 pending before the Learned Judicial Magistrate, 7th Court, Alipore, South 24 Parganas arising out of Lake Police Station Case No. 188 of 2008 dtd. 26/7/2008 under Ss. 324/114 of the Indian Penal Code and all orders passed therein.

(2.) Petitioners stated that on the basis of a purported statement of the opposite party no. 2 herein, the instant criminal case being Lake Police Station Case No. 188 of 2008 dtd. 26/7/2008 dtd. 26/7/2008 under Ss. 324/114 of the Indian Penal Code was registered for investigation against the petitioners.

(3.) On conclusion of investigation, the Investigating Agency submitted a Charge-Sheet being Charge-Sheet No. 166/2008 dtd. 17/8/2008 under Ss. 324/114 of the Indian Penal Code against the petitioners herein.