TARUN DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE revisional application under Section 482 of the Code of Criminal Procedure is directed to quash the proceeding in connection with G. R. Case No. 60 of 2007 arising out of Bantra Police Station Case No. 3 of 2007, now pending before the Court of learned Judicial Magistrate, 5th Court, Howrah.

(2.) IN this case after conclusion of investigation, charge sheet is submitted against the petitioners for commission of offence punishable under Sections 493/420/120b/34 of the Indian Penal Code.

(3.) OPPOSITE Party No. 2 filed a petition of complaint before the Court of learned Chief Judicial Magistrate, Howrah against five accused persons (accused Sabita Das is non-petitioner in this revisional application ).