(1.) The present revision has been preferred praying for quashing of the proceeding being Baruipur Police Station Case No. 13 of 2017, dtd. 2/1/2017 in G.R. Case No. 445 of 2017, under Ss. 188/447/341/427/323/506 of the Indian Penal Code, 1860, pending before the Court of the Learned Additional Chief Judicial Magistrate, Baruipur, District-South 24-Parganas.
(2.) The petitioners' case is that the defacto complainant/opposite party no. 2 herein is the developer under the petitioners/landlord nos. 2 and 3 herein in respect of property under Mouza ' Baruipur, J.L. No. 32, Touzi No. 250, R.S. Khatian No. 8366, R.S. Dag No. 172 and 166/998 under Police Station' Baruipur, District'South 24-Parganas.
(3.) It is stated by the petitioner that the opposite party/defacto complainant made a false allegation at Baruipur Police Station on 2/1/2017 against the petitioners as follows:-
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