ROUNAK CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings of Barabazar Police Station Case No. 362 of 2017, dtd. 7/9/2017, under Ss. 341/324/323/427/506/34 of the Indian Penal Code, 1860 and Barabazar Police Station Charge Sheet No. 295 of 2017 dtd. 31/10/2017, under Ss. 341/324/323/427/506/34 of the Indian Penal Code, 1860 now pending as G.R. Case No. 1554 of 2017, before the Learned Metropolitan Magistrate, 16th Court, Kolkata.

(2.) The petitioners case is that the petitioners have been arraigned as accuseds in the above noted police case on the basis of a written complaint lodged by the opposite party no. 2 stating therein that allegedly the petitioners with previous grudge and in connivance of each other's intentionally and wrongfully restrained the opposite party no. 2, 3 and 4 and also assaulted them by means of slap and fist. It was further alleged that the goods of the shop were also damaged.

(3.) The aforesaid written complaint was treated as First Information Report and investigation taken up. On completion of investigation Charge Sheet was submitted vide Barabazar Police Station Charge Sheet No. 295 of 2017, dtd. 31/10/2017, under Ss. 341/324/323/427/506/34 of the Indian Penal Code.