DEBI PROSAD DEY,J. - (1.) This revisional application has been filed under section 482 of the Code of Criminal Procedure, 1973 for quashing the Complaint Case being C-626/2017 under section 138 of the Negotiable Instruments Act pending before the learned Additional Chief Judicial Magistrate, Baraipur, South 24 Parganas on the ground that prior to this case, an FIR was lodged to Uttarpara Police Station and the same has been registered as Uttarpara Police Station Case No.32/17 dated 14-01-17 under Sections 448/385/379/420/406/506/34 of the Indian Penal Code, 1860.
(2.) Learned advocate for the petitioner submits that the aforesaid case being Uttarpara Police Station Case No. 32/2017 is going to be ended in filing of report in final form shortly and accordingly let there be a direction for deciding both the cases by a common court only to avoid conflict of decision. Mr. Banerjee, learned advocate appearing on behalf of the complainant submits that the complaint case being C-626/17 under Section 138 of the N. I. Act is pending before the court of learned Additional Chief Judicial Magistrate, Baruipur and the trial has already been completed and the date has been fixed for argument.
(3.) In that view of this case Mr. Banerjee submits that the prayer of the petitioner appears to be not maintainable in law. On careful consideration of the case I find that the petitioner has prayed for quashing of the complaint case and there is absolutely no whisper with regard to the disposal of both the cases by common court in the petition. The case is going to be disposed of very soon by learned Additional Chief Judicial Magistrate, Baruipur and in that view of this case at the fag end of disposal of this case I find no reason to entertain this revisional application and accordingly the instant case stands rejected. Revision Application Dismissed. ;