SHIVAKANT PRASAD,J. - (1.) The petitioner has approached this Court for quashing of proceedings being G.R. Case No. 1331 of 2018; G.R. Case No. 1332 of 2018; G.R. Case No. 1333 of 2018; G.R. Case No. 1334 of 2018; G.R. Case No. 1335 of 2018; G.R. Case No. 1336 of 2018; G.R. Case No. 1337 of 2018; G.R. Case No. 1338 of 2018 and G.R. Case No. 1370 of 2018 arising out of Bizpore Police Station Case No. 161 of 2018; No. 162 of 2018; No. 163 of 2018; No. 164 of 2018; No. 165 of 2018; No. 166 of 2018; No. 167 of 2018; No. 168 of 2018 and No. 169 of 2018 all dated 12.3.2018 under Sections 420/406 of the Indian Penal Code respectively and direction dated 09.3.2018 passed by the learned Additional Chief Judicial Magistrate, Barrackpore, North 24-Parganas in M.P. Case No. 456 of 2018; No. 457 of 2018; No. 458 of 2018; No. 459 of 2018; No. 461 of 2018; No. 460 of 2018; No. 462 of 2018; No. 470 of 2018 and No. 469 of 2018 respectively pending in the Court of learned Additional Chief Judicial Magistrate, Barrackpore, North 24 Parganas thereby directing the Inspector-in-charge, Bizpore Police Station to treat the applications under section 156(3) of the Code of Criminal Procedure, 1973 as the FIRs and start investigation. Re: CRR 1253 of 2018; CRR 1233 of 2018 and CRR 1470 of 2018
(2.) Whereas in the aforesaid three revisional cases the petitioner has also approached this Court for quashing of proceedings being G.R. Case No. 8471 of 2017 arising out of Jagatdal Police Station Case No. 1561 of 2017 dated 25.12.2017 under Sections 420/406 of the Indian Penal Code; G.R. Case No. 2643 of 2018 arising out of Naihati Police Station Case No. 335 of 2018 dated 15.5.2018 under Sections 420/406/468/471/34 of the Indian Penal Code and G.R. Case No. 3204 of 2018 arising out of Noapara Police Station Case No. 192 of 2018 dated 03.6.2018 under Sections 420/406/467/468/471/472/120B/34 of the Indian Penal Code pending before the learned Additional Chief Judicial Magistrate, Barrackpore, North 24 Parganas.
(3.) All the above mentioned cases have been heard as the issue involved in all the cases are common, the same may be disposed of by a common judgment.;