Joymalya Bagchi, J. - (1.) NO one appears by either of the parties, when the matter is called on. It appears that the petition has been filed by Mungali Thandar, wife of the sole accused Joydeb Thandar praying for quashing of the proceeding. The petitioner, Mungali Thandar, is not an accused in the instant case.
(2.) I am, therefore, of the view that the petitioner does not have requisite locus standi to pray for quashing on behalf of the accused Joydeb Thandar. Be that as it may, prayer has been made for quashing the Sessions Case No. 75 of 2013 pending before the learned Additional Sessions Judge, Second Court at Burdwan arising out of Bhatar Police Station Case No. 92/2013 dated 28th March, 2013 under Sections 376(2)(C)(H)/511 of the Indian Penal Code and under Sections 7/8/9(n)/10 of the Protection of Children from Sexual Offence Act, 2012.
(3.) THE prosecution case against the husband of petitioner is to the effect that the victim, who is aged about 12 years, complained to her mother, the de facto complainant, that on 28th March, 2013, the accused being the husband of the petitioner had came to house and tried to rape her. She also narrated that even on 24th March, 2013, the accused had attempted to rape the victim.;