PANCHANAN GHORAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being Chandipur P.S. Case No. 84/18 dtd. 25/4/2018 and also the Charge Sheet No. 113/18 dtd. 30/6/2018 under Ss. 341/323/506/34 of the Indian Penal Code arising out of G.R. No. 789/18.

(2.) The petitioners' case is that the petitioner no. 2 along with his mother purchased 19.395 decimal of land situated in R.S. and L.R. Khatian No. 1729 and 1789 and R.S. and L.R. Plot No. 981, J.L. No. 95, Mouja-Chaitanyapur, P.S. Chandipur, Dist. Purba Midnapur according to market price/value.

(3.) After purchasing the said land the petitioner no. 2 on 13/2/2018 went to give a boundary fence upon his land and one Amit Prodhan @ Rinku Prodhan, s/o Kenaram Prodhan of Chaitanyapur, Post-Bindabanpur, P.S.-Chandipur, Dist. Purba Midnapur created trouble and obstructed to put up the fence by demanding Rs.5,00,000.00 (Five Lacs). The petitioner no. 2 was also threatened with murder if he failed to pay the said syndicate (demand) amount and out of fear he was forced to pay Rs.1,00,000.00 (One Lac).