PUJAN SEN GUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of F.I.R. and subsequent proceedings therein in respect of Survey Park Police Station Case No. 17 dtd. 17/1/2017 under Ss. 120B/403/406 of the Indian Penal Code, 1860 pending before the Learned 8th Judicial Magistrate at Alipore.

(2.) The petitioner's case is that the petitioner no.1 is aged about 67 years and is the paternal uncle of the defacto-complainant in Survey Park, P.S. Case No. 17 of 2017.

(3.) The petitioner's sister-in-law namely Anima Sengupta is the mother of the defacto Complainant. She died in the year 2015 and is one of the executants of the Will made by the deceased mother of complainant, dtd. 28/1/2010.