(1.) By this application, filed under Sec. 482 of the Code of Criminal Procedure (for short, 'Cr PC'), the petitioner, who is the accused in Complaint Case (Criminal) No. 566 of 2003, pending before the learned Sub Divisional Judicial Officer, Kamalpur, Dhalai, has prayed for quashing the said complaint and the proceeding arising out of the same.
(2.) I have heard Ms P. Dhar, learned counsel appearing for the petitioner and the learned Senior counsel assisted by Mr. B. Banerjee, learned counsel appearing for the respondent.
(3.) The respondent, as complainant, filed a complaint case, C.R. case No. 566 of 2003, before the SDJM, Kamalpur, Dhalai against the petitioner, alleging commission of offences under Sections 304-A and 336 of the Indian Penal Code (for short, 'IPC') in connection with the death of the wife of the complainant.
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