DILIP JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a charge-sheet relating to offence punishable under Sections 3/4/5/7 of the Immoral Traffic (Prevention) Act, 1956.

(2.) Heard Mr. Amit Chakraborty, learned Counsel, appearing on behalf of the petitioner as well as Mr. Sobhendu Sekhar Roy, learned Counsel, appearing on behalf of the State. Perused the Case Diary.

(3.) Mr. Chakraborty appearing in support of this application, relying on an unreported decision of this Hon'ble Court relating to the C.R.R. No. 2032 of 2007, in the case of Ashoke Giri v. The State, vehemently urged that the present petitioner is standing on the same footing with the petitioner of the said criminal revision. He further submitted the entire allegations as against the petitioner in the aforesaid criminal revision as well as the petitioner in the instant criminal revision are identical and as such, in view of the aforesaid decision of this Hon'ble Court, the impugned proceeding as against the present petitioner is also liable to be quashed.