PRANAB ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been filed praying for quashing of proceedings pending in connection with M. Case No. 463 of 2020 under Sec. 144(2) of the Code of Criminal Procedure now pending before the Court of the Learned Metropolitan and Executive Magistrate, 6th Court, Calcutta, and all orders passed in connection therewith including the order dtd. 16/10/2020 passed by the Learned Metropolitan and Executive Magistrate, 6th Court, Calcutta, in terms of sub sec. (2) of Sec. 144 of the Code of Criminal Procedure.

(2.) The petitioner's case is that the petitioner's mother namely Bijoya Roy is an aged lady residing in their ancestral property at premises No. 8B & 9, Abhoy Mitra Street, P.S. Shyampukur, Kolkata - 700005, along with the petitioner's youngest brother namely Pravat Roy. The petitioner herein is also a son of Bijoya Roy and often visits the said ancestral property to know the health of his ailing mother.

(3.) The Opposite Party No. 2 is the eldest brother of the petitioner herein and the Opposite Party No. 2 resides in the said ancestral property along with his wife namely Mita Roy and son namely Pushkar Roy.