TAPASH SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) HEARD learned Advocate for the petitioners and the learned Advocate for the State.

(2.) IN spite of service of notice, none appears on behalf of the O. P. No. 2.

(3.) IT is submitted by the learned Advocate for the petitioner that in this case charge-sheet is submitted against the petitioners for commission of offence punishable under Section 498a/406 of the I. P. C. and as the cognizance is taken by the learned Court below long after expiry of the period of limitation as prescribed under Section 468 of the Cr. P. C. , the entire proceeding cannot continue and liable to be quashed.