GITA DEBNATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE revisional application under Section 482 of the Code of Criminal Procedure is directed to quash the proceedings in connection with GR Case no. 119 of 2006, arising out of East bidhannagar Police Case No. 25 dated 10. 3. 2006 under Section 3, 4, 5 and 7 of the immoral Traffic (Prevention) Act, 1956 (hereinafter called the Act), now pending before the Court of learned Additional Chief judicial Magistrate, Bidhannagar.

(2.) PETITIONER herein is arrayed as accused to connection with the abovenoted case wherein the police officer conducting investigation submitted charge-sheet against the petitioner along with others.

(3.) THE short question that arises so far as the present revisional application in concerned in whether the case against the petitioner is liable to be quashed as not maintainable.