SUJOY BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the criminal proceeding being Manicktala Police Station Case No. 259 of 2019 dated August 10, 2019 under Ss. 341/323/506 of the Indian Penal Code, 1860 corresponding to G.R. Case No. 2074 of 2019 pending before the Court of the Learned Additional Chief Judicial Magistrate, Sealdah.

(2.) The petitioner's case is that the petitioner is a Doctor by profession. Being a righteous and vigilant member and resident of the Society 'Vivekananda Samabaya Abashan Samity Ltd.", 202 and 203 Manicktala Main Road, Kolkata-700 054, the petitioner like his father had all along protested against all illegal activities including misappropriation and embezzlement of funds of the Society and corrupt practices adopted by opposite party no. 2 and his coterie since 2012. Since then he became a target for bodily harm, threats, abuses and false criminal cases by the opposite party no. 2 and the coterie in order to perpetrate their illegal activities.

(3.) The father of the petitioner Baidyanath Biswas since deceased on 2020 was a member of 'Vivekananda Samabaya Abasan Samity Limited' (hereinafter referred to as the said Society) at 202, Manicktala Main Road, Flat-14, Police Station-Manicktala, Kolkata-700 054 and former Secretary of the said Society.