MADHUMATI MITRA,J. - (1.) The petitioners being the accused of G.R. Case No. 1389 of 1996 arising out of Barasat Police Station Case No.508 of 1996 under Sections 420/120B of the Indian Penal Code have approached before this Court by filing an application under Section 482 read with Section 401 of the Code of Criminal Procedure for quashing of the said proceedings pending before the Learned Chief Judicial Magistrate, Barasat, North 24 Parganas.
(2.) The background aspects of the matter, so far relevant for the present purpose, may be mentioned, in brief, as follows:-
(3.) Opposite party No.2 initiated a proceeding under Section 156(3) of the Code of Criminal Procedure before the Court of Learned Chief Judicial Magistrate, Barasat, North 24 Parganas on 12.09.1996 and on the basis of that petition of complaint the Inspector-in-charge, Barasat Police Station was directed to investigate into the allegations contained in that petition of complaint. Accordingly Barasat Police Station Case No.508 dated 12.09.1996 under Sections 420/120B of the Indian Penal Code read with Section 138 of the Negotiable Instruments Act was started against the petitioners.;