Subhasis Dasgupta, J. - (1.) This is an application under Section 482 of the Criminal Procedure Code praying for quashing of proceeding in connection with special case No.8 of 2018 arising out Ramnagar Police Station Case No 43 of 2018 under Section 366A/370/370A/372/573/120B/34 of the Indian Penal code and Sections 3/4/5//7/9 of Immoral Trafficking (Prevention) Act, 1956 and Section 4 of the Protection of Children from Sexual Offence Act, 2012, now pending before the Learned Court of Additional District Judge, Diamond Harbour together with prayer for setting aside the impugned order No.13 dated 27.04.2018 passed by the self-same Judge issuing warrant of arrest against the revisionists/petitioners/accused persons after cancellation of their bail.
(2.) Learned advocate, for the revisionists, submitted that the learned court below committed illegality by issuing warrant of arrest against the revisionists/petitioners after cancelling their bail, when the revisionists/petitioners admittedly did not violate any condition of bail order. The further contention of the revisionist is that the petitioners are employee of a hotel, they had no direct contribution to the offence complained of, and they had been falsely implicated.
(3.) Learned advocate Mr. Panda representing the State produced copy of the CD, and adverting to the statements already collected in the CD, submitted that sufficient materials had been collected against the revisionist/petitioner no.1, who worked as a manager in the hotel, raided by specialised team of police after being tipped off. At the very threshold of the case, learned advocate representing the State submitted that investigation in the case had already been ended in the chargesheet against six accused persons only making out a case against them in terms of the prosecution initiated already involving as many as 24 accused persons with a prayer for discharge as against revisionist/petitioner Nos. 2 and 3.;