HANS RAJ JAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Three revision cases under Sec. 482 of the Cr.P.C, all of which arise in connection with the same complaint case, being No. CS No. 0015934 of 2015 dated July 4, 2015, preferred by the same complainant and now pending before the Court of the Metropolitan Magistrate, 14th Court at Calcutta, are heard together and are now taken up together for adjudication by dint of this common judgment.

(2.) The following are the accused persons, in the said complaint case:-

(3.) Amongst the said accused persons, accused persons no. 7, 5 and 6 respectively, namely (i) Hansraj Jain, (ii) Vimal Kumar Jain, (iii) Ankit Jain, have filed CRR 196 of 2016.