Pradip Kumar Biswas, J. - (1.) Learned Counsel appearing for the petitioner is present. None appears on behalf of the opposite party. Heard the learned Counsel appearing for the petitioner at length.
(2.) This is an application under Sections 401, 482 and 483 of the Code of Criminal Procedure seeking to quash the criminal proceeding being No. C/301/94 under Section 500 of the Indian Penal Code pending before the Court of 7th Metropolitan Magistrate, Bankshall Court, Calcutta.
(3.) The facts leading to the present revisional application may be summerised as follows:- The respondent No. 2, Paritosh Dubey, filed one petition of complaint before the Chief Metropolitan Magistrate on 19th January, 1994 against Asoke Kumar for having committed an offence punishable under Section 500 I.P.C. The learned Metropolitan Magistrate after holding initial enquiry upon examination of witnesses including the complainant issued process against the accused-petitioner, Asoke Kumar to appear before the concerned Court to answer the charges under Section 500 I.P.C.;