RAHUL SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings being:-

(2.) FACTS:-

(3.) On the basis of the aforesaid complaint, Suti Police Station Case No. 379/12 dtd. 31/8/2012, under Ss. 147/ 148/ 149/ 447/ 186/ 353 /332 /333 /427 /325 /326 /307 /435 /379 of the Indian Penal Code read with Sec. 3/4 of the Prevention of Damage to Public Property Act read with Sec. 9/10 of the Maintenance of Public Order Act, was registered for investigation against the petitioner and other co-accused persons (hereinafter referred to as the first FIR).