YISHI CHAKRABARTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in connection with Garfa Police Station Case No. 339 of 2019 dtd. 7/8/2019 under Ss. 506/323/324 of the Indian Penal Code corresponding ACGR No. 3685 of 2019 pending before the Learned Additional Chief Judicial Magistrate, Alipore.

(2.) The petitioner's case is that the father of the petitioner purchased an apartment of Ruchira Residency Apartment, 369, Purbanchal Kalitala Road, Kolkata ' 700078 and has been residing with his family consisting of wife and two daughters (one of the daughters being the petitioner herein).

(3.) That on 22/7/2019, the petitioner detected a leakage in the water pipe line and apprehending that unless immediate steps be taken to repair the said leak the entire water tank would be drained. The petitioner immediately informed the organization of 'Urban Clap'. But the security guard did not allow him to enter into the said residency premises on the plea that after 7.00 P.M. no service man would be allowed to enter into residency without the order of the president of owners' association. The petitioner approached the office of the association but the opposite party no. 2 being accompanied by others in the office of the association without listening to the petitioner rudely rebuked and also hurled some slang expression undermining the petitioner.