Rongon Mukhopadhyay, J. - (1.) In this application the petitioner has prayed for quashing the entire criminal proceedings in connection with Giddi P.S. Case No. 03 of 2014 registered for the offences punishable under Ss. 302, 201, 120B/34 of the Indian Penal Code.
(2.) A First Information Report was instituted by the petitioner being Giddi P.S. case No. 71 of 2008 in which it was alleged that the niece of the petitioner was missing along with one Bhola Bhokta but subsequently on 19.09.2008 her dead body was recovered and it was suspected that unknown criminals might have committed the murder.
(3.) In course of investigation in Giddi P.S. Case No. 71 of 2008 it came to light about the involvement of the petitioner along with other accused persons of committing the murder of Guria Praveen and Bhola Bhogta and on the direction of the Deputy Superintendent of Police C.C.R., Hazribagh a First Information Report was instituted being Giddi P.S. Case No. 03 of 2014 for the offences punishable under Ss. 302, 201, 120B/34 of the Indian Penal Code.;