(1.) The revision has been preferred praying for quashing of proceedings in connection with the G. R. case No.1463 of 2019, arising out of Jorasanko Police Station Case No. 324 of 2019, dtd. 14/12/2009, thereby alleging the commission of offence under sec. 506 of the Indian Penal Code, pending before the Learned Additional Chief Metropolitan Magistrate, Calcutta.
(2.) The petitioner's case is that he is currently working for gain as the Senior Superintendent of Post Offices (STS), North Kolkata Division, Kolkata - 700 037. The Petitioner cleared his PSS Group B Examination back in the year of 2004 and since then, he has relentlessly dedicated himself to his job and as such his hard work has been appreciated and acknowledged by his Division, through several awards and rewards over the years.
(3.) The opposite party no. 2 herein is the de facto complainant as well as the husband of the purported victim of the instant case. The Victim herein, namely Dipa Ganguly is the former Assistant Post master (Deputy Postmaster 'A' Officiating) of Barabazar Head Office, North Kolkata Division, Kolkata - 700 007.
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