RAHUL BAKULI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding being G.R. Case No.875 of 2020 arising out of Jangipara P.S. Case No.141 of 2020 dtd. 11/7/2020 under Ss. 448/323/427/506/34 of the Indian Penal Code pending before the Sub-divisional Judicial Magistrate, Serampore Court.

(2.) The petitioner's case is that one Saheb Ali Khan, son of late Anowar Ali Kha of village Kotalpur, P.O. Jagat Ballavpur, Police Station-Jangipara, District-Hooghly, on 11/7/2020 made a written complaint before the Officer-in-Charge, Jangipara Police Station alleging to the effect that his brother namely Sabir Ali Kha on 4/7/2020 by a registered Deed of Sale being No.1511 registered in the Office of A.D.S.R., Jangipara purchased Plot No.784 measuring 2.75 decimals of Viti land from one Sulekha Bakuli, wife of late Basudev Bakuli of village Kotalpur and on 10/7/2020 when the complainant and his brother were staking bricks on the aforesaid plot of land at about 12:40 to 12:45 noon, the accused person namely Lakshmi Kanta Bakuli, son of Pasupatu Bakuli came to the spot and slapped him and other accused persons namely Srimanta Bakuli, Mahadeb Bakuli both sons of Pasupati Bakuli, Rabi Bakuli, son of Jitendra Bakuli, Rahul Bakuli (petitioner herein) son of Rabi Bakuli came with a Katari and told that they will kill him and the female member namely Surupa Bakuli, wife of Mahadeb Bakuli and Sk. Jamaluddin, Sk. Badruddin, both sons of Sk. Piyar Ali, Mosst. Sakina Begum, wife of Morsalim Molla and Selim Molla son of Morsalim Molla came to the spot and raised objection and shouted in slang language and forcibly entered into the house of the complainant and ransacked the house and also damaged the valuables. And they are still threatening the complainant and his family members with dire consequences. The complainant thus prayed for taking necessary steps against the accused persons.

(3.) On the basis of the said written complaint, Jangipara P.S. Case No.141/2020 dtd. 11/7/2020 under Ss. 448/323/427/506/34 of the Indian Penal Code was started.