BIDYUT CHAKRABARTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of First Information Report being Santiniketan Police Station Case No. 112 of 2020 dated August 01, 2020, under Ss. 341/323/325/392/506/34 of the Indian Penal Code, 1860 pending before the Court of the Learned Additional Chief Judicial Magistrate at Bolpur, Birbhum and consequential proceeding emanating there from.

(2.) Though the opposite party no.2 was represented on earlier dates fixed for hearing, the opposite party no.2 has not been represented at the time of final hearing.

(3.) Learned Public prosecutor has represented the state and placed the case diary along with a memo of evidence.