NETAI DUTTA Vs. STATE OF WEST BENGAL
LAWS(SC)-2005-2-75
SUPREME COURT OF INDIA
Decided on February 28,2005

NETAI DUTTA Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard appellant's counsel and counsel for the respondent.
(3.) Appellant herein is an accused in a crime registered for the offence under section 306 of the Indian Penal Code. The appellant filed a petition under Section 482 of the Criminal Procedure Code to quash the criminal proceedings initiated against him. The learned single Judge declined to quash the proceedings and hence this appeal.;


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