SABYASACHI DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings being Lake Town Police Station Case No. 80/2020 dtd. 8/6/2020 under Ss. 323/354/326/506/34 of the Indian Penal Code now pending before the Court of the Learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas (corresponding to G.R. Case No. 353/2020).

(2.) The petitioner's case is that the petitioner herein is a supporter of the ideologies of a particular political party and is presently holding the post of Secretary of the aforesaid political party.

(3.) The petitioner states that the pristine image of the petitioner herein is being thoroughly tarnished and demolished at the behest of Police Administration in connivance with the ruling party of the State of West Bengal, ever since the petitioner has joined the rival political faction. The petitioner has been unnecessarily embroiled in connection with the instant false and malicious case, allegations of which are purely a figment of imagination of the opposite party no. 2.