Ashim Kumar Roy, J. - (1.) THE petitioners, who have been charge -sheeted under Sections 341/326/506/114 of the Indian Penal Code in connection with G.R. Case No. 2302 of 2013 arising out of Shakespeare Sarani Police Station Case No. 241/2013 have approached this Court for quashing of the charge sheet.
(2.) IT is contended by the learned Counsel on behalf of the petitioners that the victim has not suffered any grievous hurt and consequently mischief of Section 326 of the Indian Penal Code, is attracted. On the other hand, the learned Counsel for the State opposed this application and he by referring to the X -Ray report as well as the M.R.I. report, contended that there is nothing wrong in submission of charge sheet under section 326 IPC.
(3.) I have given my anxious and thoughtful considerations to the rival submissions of the parties.;