BAIJNATH SINGH 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 Sessions case No. 201/2007 arising out of G. R. Case No. 1039/2001 now pending before the Court of learned Additional Sessions Judge, Asansol.

(2.) IT is the contention of the petitioner that in connection with the aforesaid case police after investigation submitted charge-sheet for commission of offence punishable under Section 498a/176/201/202/304b of the Indian Penal Code.

(3.) IT appears from the certified copy of the charge-sheet produced alongwith the application, the police after conclusion of investigation submitted charge-sheet against six accused persons and the present petitioner is arrayed as one of the accused.