MITHUN CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner, a septuagenarian actor, has filed this application for quashing of an F.I.R. registered against him under Ss. 153A/504/505/34 of the Indian Penal Code, 1860.

(2.) The F.I.R. maker, in his complaint, described himself as a whole-time worker of the political party in ruling dispensation of the State.

(3.) He alleged in his F.I.R. dated May 6, 2021, that after the announcement of the West Bengal Assembly Election, 2021, a large number of full-time workers of the said party, all over West Bengal, have been subjected to physical torture, and immense violence by the party workers of the rival political party in the State. The workers of the political party in opposition have burned down and destroyed the houses of the workers of the ruling political party and the said workers were roaming around the State homeless and helpless.