SANATAN MAITY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in connection with Chandipur Police Station Case No.329 dtd. 23/11/2015 under Ss. 420/409/506 of the Indian Penal Code corresponding to G.R. Case No.3212/2015 and T.R. No.(409)-06/16 and all other orders and charge sheet and charge framed vide order dtd. 21/2/2019 against the petitioner in connection therein, now pending before the learned Judge, Special Court, Tamluk, Purba Medinipur.

(2.) The petitioner's case is that the petitioner is a retired school teacher and he retired as a Head Master of Bhagawan Khali Grade II primary School. The petitioner and his three brothers stay at Village-Gajipore, having their respective properties including household contiguous to each other.

(3.) The opposite party no.2 used to be a tenant of the petitioner's elder brother Bishnupada Maity.