MADAN MOHAN CHANDRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding in G.R. Case No. 1128 of 2021 arising out of Bolpur Police Station Case No. 338 of 2021 dtd. 13/9/2021 alleging commission of offence punishable under Ss. 498A/506/509/34 of the Indian Penal Code, 1860 pending before the Learned Additional Chief Judicial Magistrate, Bolpur, Birbhum.

(2.) Affidavit-of-service showing due service upon the de facto complainant has been filed but the de facto complainant is not represented.

(3.) Learned counsel for the State is present with the case diary.