- (1.) HEARD learned Advocate for the petitioners and learned Advocate for the State.
(2.) THE revisional application is directed to quash the proceeding in connection with G. R. No. 744 of 1997 arising out of Tamluk P. S. Case No. 224 dated 27. 11. 97 under Section 363/366/376 of the Indian Penal Code.
(3.) ON conclusion of investigation, charge-sheet is already submitted against the petitioner herein. In this case F. I. R. was lodged by one Syamapada mondal, who is impleaded as O. P. No. 2, raising allegation that in the absence of the informant his daughter, Purnima Mondal, who is impleaded as O. P. No. 3 left the house. Name of the petitioner is mentioned as one of the accused along with the others in the F. I. R.;