PROTIP ROY BASUNIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Kotwali P.S. Case No. 325/2021 dtd. 6/5/2021 under Ss. 504/505/506/120 of the Indian Penal Code 1860 was instituted on the basis of a complaint dtd. 6/5/2021 filed by the defacto complainant Anirban Sarkar inter alia alleging to have noticed certain comments on the Facebook profile of Pradip Basunia, Uttam Mondal, Tapaas Karmakar, Ashim Roy, Adaitya Barman which were "spreading communal hatred and violence amongst the people of society," which according to him were "unauthentic, uncalled for and unwarranted."

(2.) The petitioner has filed the instant Criminal Revisional Application seeking for a direction from this Court to quash the aforesaid Kotwali P.S. Case corresponding to G. R. Case No. 577 of 2021 pending before the Court of the Learned Chief Judicial Magistrate, Sadar, Cooch Behar.

(3.) The Learned Advocate for the petitioner submits the petitioner, an Assistant Teacher of a school by profession has been falsely implicated due to rival political ideologies with an ulterior motive of wrecking vengeance on frivolous ground.