SAMIR KUMAR DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Revisional application is praying for quashing proceedings/charge sheet of Bidhannagar Police Station Case No. 121 dtd. 18/8/2020 under Ss. 341, 354 and 509 of the Indian Penal Code corresponding to GR Case No. 525 of 2020 pending in the Court of the Learned Additional Chief Judicial Magistrate, Bidhannagar, filed by the Opposite Party No. 2 on false and baseless allegations;

(2.) The dispute is relating to the tenanted premises wherein the petitioner's wife and son are the joint tenants under the opposite party No. 2 and others. On being threatened by them, the petitioner's wife and son had lodged a complaint with Bidhannagar Police Station on 20/6/2020.

(3.) On or about 30/6/2020 wife and son of your petitioner filed a suit for declaration and injunction before the Learned Civil Judge (Junior Division) at Bidhannagar being Title Suit No. 87 of 2020 and also moved an application for injunction. The Learned Civil Judge (Junior division) at Bidhannagar was inter alia pleased to pass an order of injunction thereby restraining the defacto complainant and Brojo Durlab Dhar, Minati Dhar, Ujjal Dhar and Aditi Dhar from disturbing the peaceful possession of the family of your petitioner. The said order of injunction is till subsisting.