GOPAL SANEI Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings of G.R. No. 1250 of 2018 corresponding to Haripal Police Station Case No. 194 of 2018 dated September 22, 2018 under Ss. 420/120B/34 of the Indian Penal Code, 1860 pending before the Court of the Learned Additional Chief Judicial Magistrate Chandannagore, Hooghly.

(2.) The petitioner states that on September 29, 2018 the opposite party no.2 herein filed a complaint before the Court of the Learned Additional Chief Judicial Magistrate Chandannagore at Hooghly (hereinafter referred to as 'Learned ACJM') therein alleging commission of offences punishable under Ss. 420/120B/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') against as many as five accused persons including the petitioner herein who were arraigned as accused no.3, 4 and 5 respectively therein praying for a direction under Sec. 156(3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') for an investigation under Chapter XII of Cr.P.C.

(3.) The allegations in the complaint was to the effect that:-