- (1.) The supplementary affidavit filed on behalf of the petitioner is kept on record.
(2.) The petitioner has prayed for quashing the proceeding of G.R. Case no.1388 of 2005 arising out of Rajarhat Police Station Case no.306 of 2005 dated August 18, 2005 pending before the court of learned Chief Judicial Magistrate, Barasat, North 24-Parganas, by filing the revisional application under Section 482 of the Code of Criminal Procedure, 1973.
(3.) It appears from record that the present petitioner along with eight co-accused persons is facing charge under Section 399/402 of the Indian Penal Code and under Section 25/27/35 of the Arms Act.;