ABDUL HALIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this application under section 482 Cr.PC, Petitioner has prayed for quashing the charge-sheet filed in connection with Sainthia P.S. Case No. 106/98 (Gr. Case No. 704/98 and warrant of arrest issued by the S.D.J.M. Suri.

(2.) In this case Police filed charge sheet against petitioner and many others under sections 148, 380, 436 and 149 IPC. In the charge-sheet petitioner was shown as an absconder. Learned S.D.J.M., took cognizance of the case on the basis of the said charge sheet and issued warrant of arrest against petitioner.

(3.) Now, in this application, petitioner has prayed for quashing the charge sheet and warrant of arrest against petitioner.