SURAJIT HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of an investigational proceeding under Sections 323, 324, 379 and 504 of the Indian Penal Code.

(2.) The status report regarding investigation by the Deputy Commissioner of Police, South West Division, Kolkata is taken on record.

(3.) The petitioner appearing in person submits as follows. The petitioner had admitted his father in a hospital and his father was discharged from the hospital on 17th June, 2020. On the alleged date of occurrence, that is on 19th June, 2020, when the petitioner was cleaning his father, his sister appeared there and started making unsubstantiated allegations against him. Subsequently, due to personal grudge, the petitioner's sister initiated the present proceeding by filing a false First Information Report. The Investigating Officer who came to investigate the offence committed serious police excess. He assaulted the petitioner and broke his CCTV Camera and damaged other belongings inside the house. The allegations contained in the First Information Report are absolutely false and have been made maliciously by the defacto complainant to falsely implicate the petitioner. Among other things, the petitioner relies on newspaper reportings to improbabilise the prosecution case.