HASANUZZAMAN KHADIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application has been filed praying for quashing of the proceeding of G.R. Case No. 101 of 1995 arising out of Bolpur P.S. Case No. 56 of 1995 dated 15/3/1995 under Section 406 of the I.P.C. pending in the Court of the learned SDJM, Bolpur.

(2.) Case of the petitioner is that Bolpur P.S. Case No. 56 of 1995 dated 15/3/1995 was started on the basis of the written complaint lodged by the Officer-in-Charge, Madhyamik Examination, 1995, Bolpur Centre with the O/C Bolpur P.S. alleging commission of the offence under Section 406 of the I.P.C. It was alleged in the said complaint to the effect that the petitioner, who was appearing in the Madhyamik Examination, left the examination hall on 15/3/1995 without submitting the answer script of Mathematics.

(3.) On the basis of the said complaint, the police case was started. It was investigated and after investigation, charge sheet was submitted against the petitioner for commission of the offence under Section 406 of the I.P.C.