PROBHUNATH PRASAD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being G.R. Case No. 1001/18 in connection with Pradhan Nagar Police Station Case No. 193 of 2018 dtd. 17/4/2018 under Ss. 447/120B of the Indian Penal Code read with Sec. 3 of the Prevention of Damage to Public Property Act and Sec. 4D/49A of the West Bengal Land Reforms Act pending before the Learned Additional Chief Judicial Magistrate, Siliguri, Darjeeling against the petitioner in connection with the aforesaid case.

(2.) The petitioner's case is that the petitioner has been arraigned as an accused in the instant case being G.R. Case No. 1001/18 in connection with Pradhan Nagar Police Station Case No. 193 of 2018 dtd. 17/4/2018 under Ss. 447/120B of the Indian Penal Code read with Sec. 3 of the Prevention of Damage to Public Property Act and Ss. 4D/49A of the West Bengal Land Reforms Act which was registered for investigation on the basis of a written complaint lodged by the complainant namely Dipankar Mandal, Assistant Engineer, Siliguri N.H. Sub Division ' 1, Matigara, Siliguri.

(3.) The allegations in the First Information Report were inter alia as follows:-