ARINDAM HANDIQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application U/s 482 of the Code of Criminal Procedure for quashing of a proceeding being C.R. Case No. 88 of 2016 pending before the Learned JM, third Court, Durgapur U/s 85 and 87 of the Right to fair compensation and Transparency in land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) A short question is involved in the instant revision. The private respondent initiated a complaint U/s 90 of the Right to fair compensation and Transparency in land Acquisition, Rehabilitation and Resettlement Act, 2013 against the accused persons who were the public servant, and Project Director of National Highway Authority.

(3.) Thereafter, the complainants were examined on SA U/s 200 of Cr. P.C. and Learned Magistrate is of opinion that a prima facie case U/s 85, 87 of the Said Act of 2013 has been made out against the accused persons and issued the process.