KANAD SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) An application filed by the appellant under Sec. 482 of the Code of Criminal Procedure, 1973 was dismissed by the impugned judgment. The complaint was filed by the 2nd respondent, a practicing advocate, under Ss. 506 and 509 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The allegation was that the appellant, in aid of his friend, the 3rd respondent, who was the client of the 2nd respondent, had intimidated her and used abusive language. The High Court found that since a chargesheet has been filed, the appellant should take the remedy available before the jurisdictional trial court. The appellant is before us contending that there is no case coming out from the FIR and the chargesheet, and the appellant, a Central Government employee, is unnecessarily dragged in.