SANKHA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of Uluberia P.S. Case No. 06 of 2019 dtd. 4/1/2019 under Ss. 188/506/34 of the Indian Penal Code, 1860.

(2.) During pendency of this case the Petitioner No. 3 Timir Baran Ghosh has expired.

(3.) The petitioner's case is that they are in possession of their ancestral home situated at Village and P.O.- Banitala, P.S. Uluberia, District ' Howrah, Pin ' 711316.