ZAHANGIR KABIR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding arising out of Charge Sheet bearing No. 754 of 2021, dtd. 25/12/2021 under Ss. 493/376 of the Indian Penal Code, 1860 in connection with Kaliaganj Police Station Case No. 581 of 2021 dtd. 16/10/2021 under Ss. 493/376/34 of the Indian Penal Code, 1860, now pending before the Court to Learned Additional District and Sessions Judge, 2nd Court, Raiganj, Uttar Dinajpur.

(2.) The present petitioner is aged about 52 years and he is presently working as an Assistant Teacher at Chirail Junior Basic School with utmost integrity and unblemished character.

(3.) In spite of due service, there is no representation on behalf of the opposite party no. 2.