JUDGEMENT
PRASHANT KUMAR, J. -
(1.) This application has been filed for quashing of First Information Report.
(2.) It is submitted that from perusal of First Information Report, no offence is made out as against the petitioners because he is not the owner of the godown from where alleged rice and wheat seized. It is submitted that actually petitioner gave said godown to Qamrul Haque on rent who kept seized wheat and rice in the said godown.
(3.) Accordingly, it is submitted that First Information Report be quashed.;
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