S.P.Talukdar, J. - (1.) The petitioners by filing an application under section 482 of the Code of Criminal Procedure sought for quashing of the proceeding under section 468/471/448/380/34 of the Indian Penal Code arising out of Lake Town Police Station FIR No. 235 dated 16.09.2003 now pending before the learned Court of Sub-Divisional Judicial Magistrate, Barrackpore, 24-Parganas (N).
(2.) The grievances of the petitioners, as ventilated in the application, may briefly be stated as follows: One Sushil Kumar Agarwal, who is opposite party No. 2, filed an application before the learned Court of SDJM, Barrackpore, praying for directing I.C., Lake Town Police Station for investigation of the matter after treating the said application as First Information Report under section 156(3) of the Code of Criminal Procedure. By order No. 1 dated 15.09.2003 the learned Magistrate directed I.C., Lake Town Police Station, to investigate into the matter in the manner as sought for.
(3.) After completion of investigation the police authority submitted charge-sheet in the said case under section 468/471/448/380/34 of IPC against the present petitioners.;