KAVISH SHABBIR AHMED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings in C.G.R Case No.2464 of 2020 pending before the Court of the learned Chief Judicial Magistrate at Alipore, South 24 Parganas, corresponding to Karaya Women Police Station Case No.07 of 2020 dated July 27, 2020 under Ss. 376/417/313 & 506 of the Indian Penal Code, 1860.

(2.) The present case has been initiated on a complaint filed by the private opposite party defacto complainant wherein the allegations are as follows:-

(3.) The State has placed case diary, wherein it appears that the statement of the defacto complainant has been recorded under Sec. 164 of the Cr.P.C. The pregnancy test at page 165 is also positive and medical report at page 165 shows that she is a person who has had the experience of sexual intercourse.