ANUPAM SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the FIR being no. 14/18 dtd. 3/1/2018 under Ss. 341/323/506/34 of the Indian Penal Code, 1860 and Charge Sheet No. 387/18 dtd. 31/3/2018 corresponding to GR Case No. 93/18 pending before the Learned Additional Chief Judicial Magistrate, Baruipur, 24 Parganas (South).

(2.) In spite of due service there is no representation on behalf of the opposite party no. 2.

(3.) The petitioners are the in laws of the Opposite Party No.2.