PROSENJIT CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred for quashing of F.I.R. vide Alipore Police Station Case No. 09/2019 dtd. 8/1/2019 C.G.R. No. 109/2019 under Ss. 341/323/506 of the Indian Penal Code, pending in the Court of Learned Chief Judicial Magistrate, Alipore, South 24 Parganas.

(2.) The petitioner's case is that the petitioner has been adduced as an accused in connection with Alipore Police Station Case No. 09/2019 dtd. 8/1/2019 under Ss. 341/323/506 of the Indian Penal Code C.G.R. No. 109/19, on the basis of a written complainant dtd. 8/1/2019 lodged by the Opposite Party No. 2

(3.) The allegation in the said complaint is to the effect that:- One Sandip Chowdhury, son of Late Pradip Kumar Chowdhury, resident of 17, Bramha Samaj Road, Behala, Post Office Behala, Police Station Parnasree, Kolkata '700034 and District South 24 Parganas lodged a written complaint with Parnasree Police Station on 8/1/2019 at about 21.05 hours to the effect that he is practicing as an Advocate at Alipore Judge's Court since last 10 years with good reputation and dignity and on 7/1/2019 at about 2.30 p.m. one Prosenjt Chowdhury, son of Late Ashis Kr. Chowdhury, resident of 17, Brahmo Samaj Road, Behala, Police Station Parnasree, Kolkata '700034 suddenly came in front of the court office at Alipore Judges Court premises shouting his name with slang and abusive languages on the sole issue of family disputes regarding family properties of which this de facto complainant and Prosenjit Chowdhury are the joint owners and the disputes are still pending before several Civil Courts in Alipore Judges Court for its adjudication, and when this de-facto complainant protested to his illegal activities with a request to not hamper his reputation at his work place, the said Prosenjit Chowdhury assaulted the de facto complainant in front of his colleagues and clients which resulted in irreparable loss to his prestige and profession.