KAUSHIK PRASANNA MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has preferred this revisional application under Section 482 of the Code of Criminal Procedure, 1973 praying for quashing the proceeding of GR No.6218 of 2014 arising out of Baguihati Police Station Case No.576 of 2014 dated October 1, 2014 under Sections 420/406/34 of the Indian Penal Code, pending before the court of learned Chief Judicial Magistrate, Barasat, North 24 Parganas.

(2.) By referring to the written complaint of one Amitangshu Chatterjee, nephew of the opposite party no.2, treated as Dum Dum Police Station Case No.35 of 2012 dated January 26, 2012 under Sections 420/506/34 of the Indian Penal Code, Mr. Mullick, learned counsel for the petitioner contends that the opposite party no.2 has also started another criminal case in connection with the same incident or the facts arising out of the same transaction and as such, the second FIR is liable to be quashed.

(3.) Mr. Mullick, has also referred to the written complaint submitted by the opposite party no.2 before the Officer-in-Charge of Baguihati Police Station which was registered as Baguihati Police Station Case No.576 of 2014 dated October 1, 2014 under Sections 420/506/34 of the Indian Penal Code.