RANJIT BHATTACHARJEE Vs. STATE

JUDGEMENT

(1.) MR. S. S. Roy, learned Counsel, for the petitioner, is present. On the other hand, Mr. P. K. Roy, learned Counsel, is present for the State/opposite party.

(2.) IN the presence of the learned Counsel, for the parties, this revisional application under Section 482 of the Code of Criminal Procedure is taken up for disposal.

(3.) IN this revisional application the petitioner has sought for quashing of the proceeding of G. R. Case No. 3277 of 2006 arising out of Dum Dum P. S. Case No. 264 dated 20. 12. 2006 under Sections 420/468/120b/34 of the Indian Penal Code pending before the learned Additional Chief Judicial Magistrate at Barrackpore, 24-Parganas (North ).