TUHIN KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal has been filed challenging the judgment dtd. 30/1/2024 passed by the Calcutta High Court, whereby the revision petition filed by the Appellant-accused against the order dismissing the discharge application filed by the Appellant in FIR No.50/2020 dtd. 19/3/2020 lodged with police station Bidhannagar North, was dismissed. FACTS

(3.) On 19/3/2020, the complainant-Ms. Mamta Agarwal, an alleged tenant of Mr. Amalendu Biswas, one of the co-owners of the property at CF-231, Sector I, Salt Lake, Kolkata 700064 ("the property") filed a complaint/FIR under Ss. 341, 354C, 506 of Indian Penal Code ('IPC'). The complainant alleged that on 18/3/2020, when the complainant along with her friend and workmen tried to enter the property, the Appellant-accused intimidated them and restrained them from entering the property. The complainant further alleged that the Appellant-accused intimidated the complainant by clicking her pictures and making her videos on his mobile without her consent and by doing so, he intruded upon her privacy and outraged her modesty.