SURAJIT HAZRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings in Amta P.S. Case No. 205/2019, dtd. 19/6/2019, under Ss. 341/323/354/506/34 of the Indian Penal Code and an order dtd. 11/7/2019 passed by the Learned Additional Chief Judicial Magistrate, Uluberia, Howrah, in the connected G.R. Case No. 1298 of 2019.

(2.) The petitioner's case is that the Complaint in this case was filed by the Opposite Party No. 2 on 19/6/2019, against the petitioner alleging that on 16/6/2019, when he was getting his land measured by an Amin, the petitioners assaulted him with lathi, bricks etc. and outraged the modesty of his daughter-in-law.

(3.) The petitioners state that the petitioners are the co-sharer/co-owner of the said property with no demarcation. In that connection, the petitioners filed a Civil Suit being L.R. 15/2018 against the Complainant and an Interim order of status-quo was passed by the Civil Judge (Junior Division), Amta, Howrah, on 19/9/2018 vide Order No. 2 and the petitioners are/were in the Possession till date of the said property.