MADHUSUDHAN BHOWMIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 8/8/2019 passed by the Special Executive Magistrate, Central Division, Kolkata in M/SEM Case No. 12 of 2017, dtd. 4/4/2017, under Sec. 107 of the Code of Criminal Procedure, 1973 thereby directing the Opposite Party/Petitioners herein to execute a bond for keeping peace and tranquility in the area for a period of one year starting from 8/8/2019.

(2.) The petitioners case is that since 1982, the Petitioner No. 1 herein is a tenant in respect of one shop room on the ground floor at Premises No. 8, Balaram Dey Street, Kolkata 700 006 wherein he has been running a business under the name and style of "Sreekrishna Embroidery" tailoring shop and had been paying rent for his tenanted shop room to the Respondent No. 2 as per English Calendar Month and at present he is paying rent with the office of the Learned Small Causes Court, Kolkata.

(3.) The respondent No. 2 being the landlord of the petitioner No.1 lodged a written complaint dtd. 10/2/2017 against the petitioner on the allegation that the petitioners were in the habit of teasing and abusing him over the issue of permission for subletting the tenancy and change of name of the tenancy.