SUSANTA CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside and/or quashing the proceedings in the alleged and purported case being G.R Case No.2271 of 2016 arising out of Durgapur Woman Police Station Case No.95 of 2016 dtd. 24/12/2016 under Ss. 354/323/448/506/120B of the Indian Penal Code, 1860 now pending before the learned Judicial Magistrate, 2nd Court at Durgapur.

(2.) The petitioner's case is that the petitioner is a very respectable person, highly qualified and is a trustee of an Educational trust namely IIAM Educational Trust.

(3.) The opposite party no.2 is the daughter of his neighbour namely Late Ashok Mukherjee who is staying at her father's residence along with her husband namely Omjit Chatterjee and has been trying to capture the property of Late Ashok Mukherjee from the other legal heirs of Late Ashok Mukherjee.