RAJIV JAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Quashing of proceeding being NJP Police Station Case no. 1216 of 2021 dtd. 13/11/2011, presently pending before the court of leaned Chief Judicial Magistrate Jalpaiguri, has been sought for by filing present application under Sec. 482 of the Code of Criminal Procedure. Petitioner contended that the defacto complainant/opposite party no.2 lodged a complaint under Sec. 156(3) of the Code of Criminal Procedure (Cr.P.C.) against the present petitioner and 5 others and learned Magistrate was pleased to direct NJP police station to conduct investigation treating the petition of complain as FIR. Accordingly police started aforesaid criminal proceeding against the petitioner and other accused persons under Sec. 188 /447/ 323/ 325/ 354/ 307/ 466/ 467/468/479/471/120B of the Indian Penal code, 1860 (IPC).

(2.) The allegations levelled in the said FIR against the present petitioner and other accused persons interalia to the effect that husband of defacto complainant was owner of one plot of land by the side of National Highway and she is one of the co-sharer of said land and one partition suit in connection with the said land is pending in the Jalpaiguri court, being partition suit No. 123/2021 where she obtained an order of injunction. Accused persons are aware of the said suit, but on 29/10/2021 at about 10.30.a.m., all the accused persons without intimating complainant and her family members illegally and forcefully entered into the suit land violating the order of injunction and attempted to construct tin sheded room over the land. Getting such information defacto complainant obstructed the accused persons and then the accused persons abused her with filthy languages and assaulted her with bamboo lathi and with fist and blows and attempted to kill her by strangulation and outraged her modesty and also threatened her with dire consequences but she somehow managed to flee away from the spot and could save her life. Plaintiff further alleged that the land encroachers (jamidassura) have made conspiracy and in order to grab her land, the accused persons including the present petitioner, manufactured false deed being no. 258/84 dtd. 16/1/1984. It is further alleged that husband of the defacto complainant previously initiated another criminal proceeding being GR Case No. 1174 of 2012 dtd. 12/3/2012, alleging that the land brokers have cheated him and created false deed in connection with the said property. However investigation of said case yielded no result and police submitted final report contending that during investigation no case has been made out against the accused persons.

(3.) Opposite party herein lodged a complain in respect of said occurrence which allegedly took place on 29/10/2021 but police did not take any action inspite of her written complaint at the NJP outpost dtd. 2/11/2021. Thereafter defacto complainant also sent copy of complain to Siliguri Police Commissionerate on 7/11/2021 but as police was reluctant to start investigation, she was compelled to knock the door of learned Magistrate to lodge aforesaid application under Sec. 156(3) Cr.P.C., whereby court below directed the police authority to start investigation.