TAPAN KUMAR GHORAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By the present application, the petitioner seeking for quashing of G.R. Case No. 168 of 2017 arising out of Kharagpur Town Police Station Case No. 23 of 2017 dtd. 14/1/2017 under Ss. 420/406/323/506/34 of the Indian Penal Code read with Ss. 25 and 27 of the Arms Act was pending before the Learned Chief Judicial Magistrate, Paschim Medinipore now it has been transferred in the Court of Learned Judicial Magistrate, 1st, Kharagpur, Paschim Medinipore.

(2.) The brief facts are relevant for the purpose of disposal of this case as under:

(3.) In spite of giving several opportunities, the petitioner did not appear on call. Even on earlier occasions, no one represented the petitioner. No accommodation was sought for.