SHIB PRAKASH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings being G.R. No. 4231 of 2018 (arising out of Behala Women's Police Station Case No. 01/2018 dtd. 31/8/2018 under Ss. 417/376/406/313/120B of the Indian Penal Code) pending before the learned Additional Chief Judicial Magistrate, 24 Parganas, South at Alipore.

(2.) The petitioner's case is that the petitioner is a reputed and law-abiding Socio Political Activist and associated with the party's functioning at the National and State level. That Behala Women's Police Station Case No. 1 of 2018 dtd. 31/8/2018 was registered for investigation on the basis of an information lodged by one Rajlakshmi Chowdhury with the Inspector in-charge of Behala Women's Police Station inter alia alleging commission of offences punishable under Ss. 120B/417/376/313/406 of the Indian Penal Code against four accused persons including the petitioner.

(3.) The complainant's statement under Sec. 164 Cr.P.C. in respect of the allegations in the present case against all the accused persons including the petitioner is as follows:-