CHAITALI BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being GR Case No. 4674 of 2017 arising out of Bally Police Station Case No. 66/17 dtd. 5/8/2017 under Ss. 447/426/427/34 of the Indian Penal Code, 1860 as well as all orders passed in connection with the said proceeding presently pending before the Learned Chief Judicial Magistrate, Howrah.

(2.) The petitioner's case is that the accused/petitioner is one of the elected peoples' representative of Howrah Municipal Corporation and councilor of ward no. 17 under the said Municipal Corporation, and she has been holding the said portfolio since 2015 and is a peace loving and law-abiding citizen of India, having no tint of blemish and no record of past conviction.

(3.) On the basis of Letter of Complaint lodged by one Shipra Ghosh, daughter of Late Gopinath Ghosh of 17, Ghoshesh Lane, Police Station-Bally, District- Howrah, PIN Code- 711 202 (hereinafter referred to as 'the Complainant/Opposite Party No. 2') with the Officer-in-Charge of Bally Police Station, the instant case being Bally Police Station Case No. 66/17 dtd. 5/8/2017 was registered for investigation under Ss. 447/426/427/34 of the Indian Penal Code, 1860 against one Manuvai Ghosal and the petitioner.