KARTICK CH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These applications have been filed under Section 482 of the Criminal Procedure Code praying for quashing the complaint cases bearing Nos. 1035C/07 - 1047C/07, 1068C/07 -1078C/07, 1117C/07 - 1132C/07 and 1168C/07 - 1171C/07 pending before the learned Chief Judicial Magistrate, Howrah.

(2.) Since identical questions are involved in these applications; all these applications are disposed of by this common judgment.

(3.) The fact of the case in short is that the applicants are the accused persons in the respective cases. The applicant No. 1 is the proprietor of the applicant No. 2, a cinema hall. The cinema business has become uneconomical and for that reason the applicant No. 1 has been suffering huge financial losses. So the work of the applicant No. 2 had been stopped completely with effect from 01.06.2007. On 14.09.2007, one Mr. Samiran Mukherjee, inspector of the Provident Fund, came to the residence of the applicant No. 1 and asked him to put his signature on certain papers. He demanded Rs. 10,000/- from him. Over such an issue an altercation took place; when the applicant No. 1 refused to pay the said demand of bribe, Sri Mukherjee bagan to shout loudly in front of the residential house of the applicant No. 1 for attracting the attention of the people. A large crowd gathered in front of the residential house of the applicant No. 1. When the son of the applicant No. 1 protested and asked him to answer why he had come to their residence, then Sri Mukherjee could not offer enough explanation.