SISTER MARY Vs. MICHELLE JOHNSTON SINGH

JUDGEMENT

(1.) In this application under Section 482 of the Code of Criminal Procedure invoking inherent jurisdiction of this Court, the petitioners sought for quashing of his prosecution under Section 325/120B of the Indian Penal Code in connection with the C.R. Case No. 313/03 now pending before the learned Sub-Divisional Judicial Magistrate, Siliguri as well as the order of taking cognizance.

(2.) Heard, Mr. Amarta Ghosh, learned Advocate, appearing on behalf of the petitioners as also Mr. Swapan Kumar Mallick, learned Advocate, appearing on behalf of the State. None appears on behalf of the opposite party No. 1.

(3.) Affidavit of service filed in Court be kept with the record,