MD.MUMTAZ KHAN,J. - (1.) This is an application under Section 482 of Code of Criminal Procedure filed by the petitioners/accused persons praying for quashing of the proceeding in G.R.505/2017 arising out of Dum Dum P.S. Case No. 67/2017 dated 24.01.2017 under sections 498A/406/323/506/34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act pending before the Court of learned Additional Chief Judicial Magistrate, Barrackpore.
(2.) Mr. Rana Mukherjee, normally appears for the State is present before this Court. He intends to appear for the State along with Mr. Arijit Ganguly. Accordingly, Mr. Rana Mukherjee along with Mr. Arijit Ganguly are requested to appear in this case on behalf of the Opposite Party No. 1/State of West Bengal. The engagement of Mr. Mukherjee and Mr. Ganguly be regularized accordingly. Copy of the revisional application is served upon them in Court today.
(3.) Opposite Party No. 2/de facto complainant has appeared through her Advocate. De-facto complainant is also physically present in court today along with photocopy of her Adhar Card.;