SATYABRATA BARIK Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Prayer for quashment of proceedings in connection with A.C.G.R. No. 7195 of 2016 presently pending before the Court of Ld. Judicial Magistrate, 6th Court, Alipore arising out of Haridevpur Police Station Case No. 715 of 2016 dtd. 24/12/2016 under Ss. 354C/354D of the Indian Penal Code (for short IPC) has been sought in this instant revision application being no. CRR 1124 of 2018.

(2.) The prayer for speedy disposal of the proceeding in connection with that instant case which is pending before the Court of Ld. Judicial Magistrate, 6th Court, Alipore has been made by the petitioner in connection with CRR 4188 of 2017.

(3.) Both this revision applications are taken up together for disposal via this common judgement.