LAWS(CAL)-2024-1-53

RABIN SASMAL Vs. STATE OF WEST BENGAL

Decided On January 29, 2024
Rabin Sasmal Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of proceedings in connection with G.R. No. 1010/2015 arising out of Bidhannagar (North) Police Station Case No. 289/2015 dtd. 14/11/2015 under Ss. 341/325/354/506/307/34 of the Indian Penal Code and Charge Sheet No. 96/2016 dtd. 31/5/2016 under Ss. 341/325/354/506/307/34 of the Indian Penal Code and corresponding to S.C. No. 289/2017 and all orders passed therein, now pending before the Court of the Learned Additional District and Sessions Judge, Fast Track Court ' 5, Barasat, North 24 Parganas.

(2.) Vide an order dtd. 20/12/2019 the Learned Additional Session Judge, Fast Track Court No.5, Barasat, North 24 Parganas has been pleased to reject the petitioners' prayer for discharge from the present case.

(3.) FACTS:-