ARINDAM MUKHERJEE Vs. JAGANNATH DAS

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings pending in connection with Complaint Case No. C-668/2018 under Ss. 323/325/379/354/506/120B/34 of the Indian Penal Code now pending before the Court of the Learned Additional Chief Judicial Magistrate, Basirhat, North 24 Parganas and all orders passed in connection therewith including order dtd. 8/2/2019 whereby the Learned Additional Chief Judicial Magistrate, Basirhat was pleased to issue warrant of arrest against the accused person, petitioner herein under Ss. 323/325/379/354/506/120B/34 of the Indian Penal Code.

(2.) The petitioner's case is that the petitioner herein is a Block Development Officer (B.D.O.). The petitioner joined the West Bengal Civil Services in the year 1994 and was posted as a Revenue Officer in the Land and Land Reforms Department. Thereafter the petitioner was promoted as an Executive Officer in the 2015. The Petitioner has also been serving as the Block Development Officer (B.D.O.) of the Hasnabad for last one and a half year.

(3.) The petitioner's further case is that Jagannath Das (herein after referred as the opposite party) filed a complaint case under Sec. 200 of the Code of Criminal Procedure, before the Additional Chief Judicial Magistrate, Basirhat and which was subsequently registered as Complaint Case No: C-668/2018 under Ss. 323/325/379/354/506/120B/34 of the Indian Penal Code, 1860.