ANISHA DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This petition under section 482 Cr.P.C. has been filed for quashing the proceeding of Sessions Case No. 9(3) of 1996 pending in the Court of 5th Additional Sessions Judge, Alipore.

(2.) The Ballygunge Police filed a charge-sheet in P.S. Case No. 136 dated 28th July, 1995 under sections 120B. 304, 326, 420 and 427 I.P.C. in connection with notorious Shibalik Building.

(3.) The learned S.D.J.M. vide order dated 151h November, 1995, directed the issuance of process against accused No. 6 Anil Kumar Dutta. The learned Magistrate has also noted that cognizance had been taken by him. The investigating officer was permitted to keep the case diary with him for the lime being in order to gel the copies prepared for supplying them to the accused persons.