SURAJIT HAZRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing and/or setting aside of the proceedings in connection with Bolpur Police Station Case No. 201 of 2020 dtd. 16/8/2020 under Ss. 341, 325, 506 and 34 of the Indian Penal Code, presently pending before the Court of the Leaned Additional Chief Judicial Magistrate at Bolpur.

(2.) The petitioner states that the instant proceedings is a counter blast which has been made at the behest of the defacto complainant/opposite party No. 2 above named, to misguide the investigation in Bolpur Police Station Case No.163 of 2020 dtd. 11/7/2020 initiated on the basis of the letter of complaint made by the petitioner.

(3.) The petitioner states that adjacent to the property of the petitioner, the Opposite Party No.2 runs a grocery shop. That over substantial period of time the Opposite Party no.2 with an intention to cause disturbance and nuisance in the said area intentionally causes disturbance in the said society by parking the vehicles unloading in front of the house/property of the petitioner and around the Area which causes huge commotion. It further causes difficulty in ingress and egress of the petitioner. That the Opposite Party no. 2 for a long period of time has a personal grudge against the petitioner and his family and hates them since they belong to Scheduled Caste. The Opposite Party No.2 and his men and agent have also threatened the petitioner every now and then, in order to compel the petitioner to leave the place.