ASHOK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has approached this Court by filing an application under Section 482 read with Section 401 of the Code of Criminal Procedure praying for quashing of the proceedings being G.R. Case No. 2033 of 2015 arising out of Chinsurah Women Police Station Case No. 24 of 2015 dated 12.09.2015 under Sections 448/354A/323/506/379/34 of the Indian Penal Code.

(2.) In his application for quashing of the criminal proceedings pending against him, the petitioner has stated that he is a practicing advocate. He is a writer and researcher and has been honoured by the Calcutta University with Griffith Memorial Award for his research works on Freedom Fighters' History of Hooghly district.

(3.) The facts which are necessary to dispose of the present revisional application are as follows :-