PRADIP KUMAR BARDHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding being C.R. Case No. 107 of 2019 pending before the learned Chief Judicial Magistrate, Tamluk at Purba Medinipur.

(2.) It is submitted by the learned counsel for the petitioners that vide order dtd. 17/6/2022 the learned Magistrate took cognizance of the offences alleged in the present case and issued process.

(3.) It is submitted by the petitioners that the petitioners herein reside outside the jurisdiction of the trial Court and the present case being a complaint case; the learned Magistrate only examined the complainant under Sec. 200 of the Cr.P.C.