NIKUNJ KEYAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding in connection with Park Street Police Station Case No. 58 dated March 14, 2020 under Ss. 420/406/425/120B of Indian Penal Code now pending before the Court of the Learned Chief Metropolitan Magistrate, Calcutta.

(2.) FACTS:-

(3.) The petitioner further states that since his father has expired in the year of 2017, the liability of the petitioner as a successor-in-interest does not arise and as such he has no existing liabilities in a criminal proceedings and if any liability remains, remedy lies in the civil court.