RADHESHYAM SHUKLA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings in G.R. Case No. 3787 of 2019, currently pending before the Court of the Learned Chief Judicial Magistrate, Murshidabad at Berhampore, arising out of Jalangi Police Station Case No. 609 of 2019 dtd. 31/8/2019 under Ss. 448/417/376 of the Indian Penal Code, 1860.

(2.) The allegation in the Written Complaint filed by the Opposite Party No. 2 are to the following extent:-

(3.) The petitioner states that all such allegations as disclosed in the complaint are denied in totality. The entire story is a manufactured one, and in any event is one where it is clear that there is no involvement or role of the petitioner whatsoever as will be completely apparent from a scrutiny of the First Information Report in this present case.