KANCHAN KUMARI LODHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application has been filed by the petitioners praying for quashing of the impugned proceeding of C.R. Case No. 788 of 2009 under Ss. 500/120B of the Indian Penal Code pending before the Learned Judicial Magistrate, 3rd Court, Durgapur, District- Burdwan (now Paschim Bardhaman).

(2.) The petitioner stated that the petitioner no. 1 is aged about 75 years and she is widow mother of the complainant/opposite party no. 2 who has filed this complaint before the Learned Additional Chief Judicial Magistrate, Durgapur by praying to issue process against the instant petitioners.

(3.) The Learned Advocate for the petitioners submitted as follows:-