ADUR SABUR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners being the accused of GR. Case No.857/13 arising out of Kandi Police Station Case No.361/13 dated 08.06.2013 under Sections 306/34 of the Indian Penal Code have filed the present application under Section 482 of the Code of Criminal Procedure praying for quashing of the criminal proceedings pending before the Court of learned Additional Chief Judicial Magistrate, Kandi, Murshidabad. The application filed by the accused/petitioners of G.R. Case No.857/13 has been registered as CRR No.845/2016.

(2.) The de facto complainant of said G.R. Case No.857/13 has also filed an application under Section 483 of the Code of Criminal Procedure prying for expeditious disposal of the said case. That application has been registered as CRR 193/19.

(3.) Both the applications being C.R.R. No.845/16 and CRR No.193/19 have been heard together for the sake of convenience as both the applications have arisen in connection with same G.R. Case No.857 of 2013.