FARUK LASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner filed this application under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of proceeding being G.R. Case No. 3745 of 2015 in connection with Mathurapur Police Station Case No. 333 of 2015 dtd. 27/8/2015 under Sec. 376 of the IPC in which charge sheet No. 391/2015 dtd. 28/10/2015 has been filed and the said proceeding is pending before the Learned 4th Fast Track Court, Diamond Harbour, South 24-Parganas being SC Case No. 7(7)/2016.

(2.) The brief fact of this case is relevant for disposal of the instant case as follows:

(3.) After investigation, the said case was finally culminated by filing charge sheet No. 391/2015 dtd. 28/10/2015 under Sec. 376 of the IPC, 1860 and the said case was committed for trial. It is the case of petitioner that entire allegation is false. No rape was committed by the petitioner/accused upon the victim.