SARABJOT SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioners being the accused persons filed this Criminal Revisional application under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of the proceedings of G.R. Case No. 503/2018, pending before the Court of the Learned Additional Chief Judicial Magistrate, Asansol, arising out of Asansol (South) Police Station Case No. 88/2018 dtd. 6/3/2018 under Ss. 386/449/326/365/506/120B/34 of the Indian Penal Code. After conclusion of investigation, a Charge Sheet being Charge Sheet No. 56/2018 dtd. 31/3/2018 under Ss. 452/323/365/468/506/34 of the Indian Penal Code has been submitted against the petitioners.

(2.) The factual matrix of the instant case is as under:

(3.) Despite giving several opportunities, none appears on behalf of the petitioners at the time of call. No accommodation was sought for. This matter pertains to year 2018. Accordingly, the matter has been heard in their absence.