SRI PRADIP RAUTH, S/O. SRI BISHNUPADA RAUTH, RESIDENT OF VILLAGE & P.O. LATIPURA, P.S. KAILASHAHAR, DISTRICT - NORTH TRIPURA Vs. THE STATE OF TRIPURA, REPRESENTED BY THE SECRETARY, HOME DEPARTMENT, GOVERNMENT OF TRIPURA, AGARTALA

JUDGEMENT

(1.) HEARD Mr. A.K. Bhowmik, learned senior counsel assisted by Mr. R. Datta, learned counsel, appearing for the petitioner and Mr. R.C. Debnath, learned Special P.P., appearing for the State -respondent.

(2.) THIS application, filed under Section 482 Cr.P.C., the petitioner, namely, Sri Pradip Rauth, who is an accused in G.R. Case No. 185/2002, has prayed for quashing the charge sheet submitted against him in connection with Kumarghat P.S. Case No. 49/2002 (GR Case No. 185/2002) under Sections 489(B)/489(C) and under Sections 109/489(D)/489(C) of the Indian Penal Code (herein after called the "IPC").

(3.) BY filing this petition under Section 482 Cr.P.C., the petitioner namely, Sri Pradip Rauth has challenged the charge sheet on the ground that no case was made out against him.