(1.) THE revisional application under Section 482 "of the Code of Criminal procedure is directed to quash the proceeding in connection with G. R. Case no. 685 of 2006, arising out of Chakdah Police Station Case No. 330 of 2006 under Sections 363/366/34 of the Indian Penal Code/now pending before the court of learned Additional Chief Judicial Magistrate, Kalyani.
(2.) PETITIONERS herein are arrayed as accused in connection with the aforementioned case in which the police officer on conclusion of investigation, submitted charge-sheet against the petitioners.
(3.) THE case arises out of First Information Report lodged by the opposite party No. 2 stating inter alia that the minor son of the opposite party no. 2 aged about 14 years was removed from the lawfully guardianship of opposite party No. 2 by the accused persons.