BISHNU CHAKRABORTY Vs. STATE

JUDGEMENT

(1.) The petitioners by filing the instant application under Section 401/482 of the Code of Criminal Procedure sought for quashing of the impugned proceedings as well as for setting aside the impugned order dated 17th May, 2006 passed by the learned Additional Chief Judicial Magistrate, Barrackpore, 24 Parganas (North) in G. R. Case No. 258 of 2006.

(2.) It relates to Bizpure P. S. Case No. 18 of 2006 dated 19th January, 2006 under Section 306/120B/34 of the Indian Penal Code.

(3.) The backdrop of the present case may briefly be stated as follows : -