DILIP KUMAR ROY Vs. STATE

JUDGEMENT

(1.) In Criminal Revision No. 1971 the accused petitioner Sri Dilip Kumar Roy prayed for quashing of the proceeding in GR Case No. 134 of 1985 pending in the Court of Sub-Divisional Judicial Magistrate, Purulia arising out of Santaldih P.S. Case No.8 dated 27/01/1985 under Sections 420 / 409 / 120B of the Indian Penal Code.

(2.) In Criminal Case No. 2139 the said petitioner prayed for setting aside order dated 12-8-88 passed in the said case as aforementioned by the S.D.J.M., Purulia.

(3.) This Court by its order dated 4-12-1992 in Criminal Revision No. 2139 directed that the Criminal Revision Case No. 2139 of 1991 to be heard along with Criminal Case No. 1971 of 1991. Accordingly, both the cases are taken up together and disposed of by this judgment.