JAYANTA CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India and under Section 482 read with Section 401 of the Code of Criminal Procedure, 1973 filed by the petitioner challenging the impugned order dated 28.09.2018, passed by the Learned Judicial Magistrate, 3rd Court, Malda, in G.R.Case No.3792 of 2013 arising out of English Bazar Police Station Case no.1074 of 2013 dated 20.12.2013 under Sections 406/420/468/471/34 of the Indian Penal Code.

(2.) By the impugned order Learned Magistrate rejected the prayer of the petitioner for discharge.

(3.) Facts which are necessary for disposal of the present application are as follows: