Madhumati Mitra, J. - (1.) Petitioner Abdul Latif Ansari @ Andar Shah Waghi has approached before this Court by filing an application under Section 401 read with Section 482 of the Code of Criminal Procedure praying for quashing of entire proceedings arising out of Sankrail P.S. Case No. 53 of 1997 dated 11.3.1997 corresponding to G.R. case no. 430 of 1997 under Sections 342/325/379/506/34 of the Indian Penal Code pending before the Learned Magistrate 1st Court Howrah.
(2.) The petitioner has also challenged the impugned order dated 31.7.17 passed by the Learned Judicial Magistrate, 1st Court, Howrah in connection with the above mentioned case.
(3.) Brief facts which led to the petitioner to file the present application may be narrated as under:;