PALASH SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the First Information Report being Barrackpore Police Station Case No. 145 dated December 14, 2018 under Ss. 279/338/427/325/308/506 of the Indian Penal Code, 1860 corresponding to G.R. Case No. 7507 of 2018 of the Court of the learned Additional Chief Judicial Magistrate, Barrackpore, District-North 24 Parganas.

(2.) The petitioner's case is that he has purchased a flat from one (developer) Ranjit Patra as per agreement on assurance of getting a free parking for his two wheeler. But subsequently, he was not provided with the same. The said promoter/developer then converted the space into a flat without sanction and sold the same. The petitioner informed the municipality accordingly. The petitioner along with other flat-owners demanded parking space and completion certificate from the developer/promoter. The petitioner then filed an FIR being No. 91/17 under Ss. 420/468/506 IPC against the developer Ranjit Patra, as he allegedly threatened suicide.

(3.) Several complaints were lodged by the petitioner subsequently against the promoter.