SWAPAN KUMAR MISHRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the FIR recorded as Lalgarh P.S. Case No. 84/17 dtd. 14/9/2017 under Ss. 324/307/34 IPC pending before the learned Assistant Sessions Judge, Jhargram and the proceeding being Sessions Trial No. 32/2018 including the order dtd. 4/1/2019 of framing of charges under Ss. 324/307 IPC and all orders subsequent thereto passed by the learned Assistant Sessions Judge, Jhargram before whom the proceeding is pending for trial.

(2.) The petitioners case is that the charge framed by the Trial Court is not in accordance with law and is thus liable to be set aside.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the State.