SISIR KUMAR MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Criminal Revisional Application has been filed by the petitioner under Ss. 397/401 read with Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of the proceeding of G.R. Case No. 891/2021 arising out of Purulia (Town) Police Station Case No. 108/2021 dtd. 25/6/2021 under Ss. 217/221/222/223/225A/225B/119/174/177 of the Indian Penal Code and the order dtd. 8/12/2021 passed by the Learned Chief Judicial Magistrate, Purulia.

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

(3.) Under the above facts and circumstances, petitioner has filed this case and same has come up before this Bench for disposal.