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Judgment
7 paragraphs · 98 words
Heard the petitioner in person.
The petitioner has prayed for quashing of the complaint/FIR being Ghatal Police Station Case No. 224 of 2017 dated December 11, 2017 under
Sections 467/468/471/420/ 406 of the Indian Penal Code in connection with G.R. No.755 of 2017 pending in the Court of the learned Additional Chief
Judicial Magistrate, Ghatal.
Let a copy of this application together with all annexure be served on the opposite parties by speed post with acknowledgement due within a week
from the date hereof.
List the matter on March 28, 2018 when the petitioner shall file an affidavit-of-service.