MOTILAL SIKDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Section 397/401 read with Section 482 of the Code of Criminal Procedure filed by the petitioners praying for quashing of proceedings in connection with NGR Case No.359/18, under Section 107/116(3) of the Code of Criminal Procedure pending before the Court of the Learned Special Executive Magistrate, Bidhannagar Police Commissionerate, Bidhannagar.

(2.) Facts which are essential for consideration of the prayer for quashing of the proceedings pending against the present petitioners are as under:-

(3.) On 03.07.2018, an application was filed by the opposite party no.2 under Sections 107/116(3) of the Code of Criminal Procedure before the Learned Special Executive Magistrate, Bidhannagar, the said application was registered as NGR Case No.359 of 2018.