BACHU PUTATUNDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner files affidavit of service; be kept with the record.

(2.) In this revisional application, the petitioners have prayed for quashing of the proceeding being ACGR 7014 of 2014 arising out of Behala Police Station Case No. 459 of 2014 dated 26.10.2014 now pending before the Learned Additional Chief Judicial Magistrate at Alipore, 24 Parganas (South).

(3.) This court has seen the copy of the F.I.R lodged against the petitioners. The total allegations made against them run into just eight lines. It has been alleged therein that on 26th October, 2014 at about 10-45 P.M, the petitioners allegedly abused the complainant when he was going in front of the Vivekananda Sporting Club and on his protest pushed him and threatened to kill him. No other allegation has been made out in the F.I.R.