MUKTAR HOSSAIN KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding in GR Case No.4750 of 2018 pending before the learned Chief Judicial Magistrate, Paschim Midnapur corresponding to Debra Police Station Case No.710 of 2018.

(2.) Learned Counsel appearing on behalf of the petitioners submits as follows. A First Information Report was lodged against the petitioners. Subsequently a summon was issued upon the accused under Sections 323, 341, 354, 506 read with Section 34 of the Code of Criminal Procedure. The petitioners are absolutely innocent and have been falsely implicated in the instant case out of previous grudge. The impugned proceeding was actuated by malice.

(3.) I have heard the submissions of the learned Counsel appearing for the petitioners and have perused the revision petition.