SHARMILA BHATTACHARJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred by the petitioners/ accused persons praying for quashing of the proceedings being GR Case No. 393/2017 arising out of Bidhannagar (North) Police Station Case No. 92/2017 dtd. 16/5/2017 under Ss. 420/406/120B of the Indian Penal Code pending before the Learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas.

(2.) The petitioner's case is centered around a property which is situated at BE " 91, Salt Lake, Kolkata " 700 064. The petitioner no. 1 and her husband were the lawful owners of the said plot, which measures about 5 cottahs, wherein a two storied building was constructed by the late husband of the petitioner no. 1, namely, Manik Lal Bhattacharjee (since deceased) and the petitioner no. 1 along with her husband were lawfully possessing the said property.

(3.) After the death of the husband of the petitioner no. 1, in the year 2014, the complainant along with one Debabrata Banik approached the petitioner no. 1 herein through one Rabin Arya an erstwhile household help working in the house of the petitioner no.1.