PRATAP NASKAR Vs. STATE OF WEST BENGAL.

JUDGEMENT

(1.) The present revision has been preferred praying for quashing the proceeding under Sec. W.B. 4 (D) L.R. Act read with Sec. 17 (A) Inland of Fisheries Act arising out of Sonarpur P.S. Case No. 813 of 2017 dtd. 5/5/2017 under Sec. 4(D) W.B. L.R. Act and Sec. 17(A) Inland of Fisheries Act (G.R. 3022 of 2017) and the charge sheet submitted therein, pending before the Ld. Additional Chief Judicial Magistrate, Baruipur, South 24 Parganas.

(2.) The petitioners case is that the club namely, Boalia Yuba Sangha, Boalia, P.O. ' Garia, P.S. ' Sonarpur, presently Narendrapur, Dist ' South 24 Parganas, Kolkata - 84 was established in the year 1946 and the registration number of the said club is S/13514 of 1973-74 and since registration each and every year audit of the said club is duly done.

(3.) There are 250 members in the aforesaid club and out of them the petitioner no. 1 is the President, petitioner nos. 2 to 6 are Vice Presidents, petitioner no. 7 is the Secretary, petitioner nos. 8 and 9 are the Assistant Secretaries, petitioner no. 10 is the Treasurer, Petitioner no. 11 is the Game Secretary, petitioner nos. 12 to 14 are Assistant Game Secretaries, petitioner no. 15 is the Cultural Secretary, petitioner nos. 16 and 17 are Assistant Cultural Secretaries.