SAMSUDDIN LASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding arising out of Baruipore PS case no.560 dtd. 15/3/2019 under Sec. 302 read with Sec. 34 of Indian Penal Code, 1860 and Chargesheet submitted under Sec. 306 read with Sec. 34 of the Indian Penal Code, 1860 corresponding to GR case no.1894 of 2019, SC-168/23 pending before the learned Assistant Sessions Judge, 2nd Court, Baruipore, South 24 Paraganas.

(2.) The written complaint in the present case is dtd. 11/3/2019. In the said complaint it has been alleged that the date of the incident in the present case is 29/4/2010.

(3.) From the written complaint it appears that the victim allegedly died on being given poison by the neighbours about 9 years back. The opinion of the doctor in the postmortem report in the present case has been kept pending for receipt of the chemical examination report of the viscera. The post mortem report is dtd. 30/4/2010 and it refers to a postmortem being conducted in respect of Inquest No.224 dtd. 30/4/2010. No external or internal injury was noted by the doctor. Admittedly, the complaint has been registered after nine longs years.