Pradip Kumar Biswas, J. - (1.) Parties are present before me through their learned Advocates Heard them at length.
(2.) This is an application under Section 401 read with 482 of the Code of Criminal Procedure filed at the instance of the present petitioner, Kashinath Chakraborty & 12 others seeking to quash the proceeding in connection with G. R. Case No. 1037 of 1992 and the order dated 7th October, 2002 passed by the learned Judicial Magistrate, 3rd Court, Serampur whereby the learned Magistrate was pfeased to reject the petition filed by the petitioners praying for their discharge in connection with the aforesaid case.
(3.) The short facts leading to the filing of this application are as under:- The present petitioners have been arraigned as accused persons in connection with Jangipara P.S. Case No. 65 dated 6.12.1992 and 21.12.1992 for their alleged involvement in commission of offence punishable under Sections l53A(a)(b)(c)/505/120B of the Indian Penal Code read with Section 10 of the Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to as Act of 1967) On receipt of a Suo Motu complaint lodged by one Priyabrata Bakshi, S.I. of Police attached to Jangipara P.S. the same was registered as aforesaid G R. Case No. 1037 of 1992 before the Court of the learned Judicial Magistrate, 3rd Court, Serampore, Hooghly.;