ARCHANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure, 1973 whereby and whereunder the petitioner, an officer of the Indian Administrative Service presently posted as the Secretary Department of Self Help Group and Self Employment, Government of West Bengal has sought to quash the first information report in connection with Alipore Police Station Case No.54 of 2019 dated 14.04.2019 under Sections 120B/ 167/ 182/ 193/ 417/ 465/ 466/ 468/ 469/ 471/ 501/ 509 and 34 of Indian Penal Code, 1860 read with Section 21 and 26 of the Indian Telegraph Act and the impugned order dated 28th March, 2019 of the learned Chief Judicial Magistrate, Alipore directing the Officer-in-charge, Alipore P.S. to register a specific police case for investigation after treating the same application under Section 156(3) Cr.P.C. as an FIR against the petitioner arraigning her as an accused along with other accused persons.

(2.) It is submitted that the petitioner prior to present assignment held various responsible positions in the Government of West Bengal as the District Magistrate of the Districts of Purba Medinipur and Malda and thereafter the Secretary of Kolkata Municipal Development Authority.

(3.) At the outset it is pointed out that the allegation made in the First Information Report does not disclose any offence committed by the petitioner far less the offences alleged by quoting Sections of various Acts. It is evident that there has been a manifest, malafide, absurd allegation and improbable allegation levelled by the opposite party no. 2 against the petitioner.