GIRISH KISHOR NAYAK Vs. STATEOF WEST BANGAL

JUDGEMENT

(1.) Petitioner being the accused has preferred this Criminal Revisional application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC') praying for quashing of the proceedings being C.S. Case No. 0094963 of 2016 under Ss. 406/420/506/120B of the Indian Penal Code, 1860 pending before the Court of the Learned 19th Metropolitan Magistrate at Calcutta.

(2.) The brief facts, leading to filing of this Criminal Revisional application, are as under:

(3.) In spite of service of notice, none appears on behalf of the opposite party no. 2. No accommodation was prayed for at the time of call.