NITYANANDA CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being Ausgram Police Station Case No. 298/2020 dtd. 22/9/2020 under Ss. 115/505(1)(b) of the Indian Penal Code, 1860 (corresponding to G. R. No. 3179/2020), now pending before the Court of the Learned Chief Judicial Magistrate, Purba Bardhaman.

(2.) FACTS:-

(3.) On the basis of the aforementioned complaint, Ausgram Police Station Case No. 298/2020 dtd. 22/9/2020 was registered against the petitioner under Ss. 115/505(1)(b) of the Indian Penal Code, 1860 for investigation.