LUNA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding being Misc. Case No. 48 of 2016 (T.R. 762 of 2016) under Ss. 193/197/199 of the Indian Penal Code pending in the Court of the Learned Judicial Magistrate, 10th Court, Alipore, South 24 Parganas.

(2.) FACTS:-

(3.) Out of the said wedlock a female child and a male child were born on 23/3/2007 and 16/11/2009 respectively.