MD. HUSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant Criminal Revisional application has been filed by the accused persons/petitioners under Ss. 397/401 read with Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of the proceedings in connection with Harishchandrapur Police Station Case No. 71/23 dtd. 27/1/2023 under Ss. 341/195A/34 of the Indian Penal Code corresponding to G.R. Case No. 232 of 2023 and the order dtd. 23/3/2023 passed in the said proceeding by the learned Chief Judicial Magistrate, Chanchal, Malda, thereby issued Warrant of Arrest against the petitioners in the aforesaid proceeding.

(2.) The factual matrix of the instant case leading to filing of this application is as under: -

(3.) Mr. Mazumdar along with others, appearing on behalf of the Petitioners submitted that the allegations levelled against the present petitioners are out and out false. No such incident took place ever with the complainant. She lodged this complaint, when the petitioners obtained bail under Sec. 439 of the Code of Criminal Procedure from the Hon'ble High Court on 5/1/2023 in earlier case, Malda Cyber Crime Police Station Case No. 56/22 dtd. 1/12/2022, lodged by Opposite Party No. 2 and they were released from custody on 7/1/2023.