- (1.) THE revisional application under Section 401 read with Section 482 of the Code of Criminal Procedure is directed to quash the proceeding in connection with G. R. Case No. 35 of 2006 arising out of Memari Police Station case No. 82 of 2006 under Sections 342/323 /307 /376 /511 of the Indian penal Code, now pending before the Court of learned Chief Judicial Magistrate, burdwan.
(2.) THE case of the petitioners in short is that the petitioners are officials attached to "paramananda Mission" which is a philanthropic organisation, engaged in various activities to provide education, health care and generally to make the people aware about the art of living.
(3.) OPPOSITE Party herein, instituted petition of complaint against the petitioners mainly on the ground that she was attached to the activities of the said mission and during her stay in the Ashram, she was subjected to wrongful confinement and assault by the petitioners.;