NIRMAL PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being Misc. Case No. 32 of 2019 in G.R. Case No. 150 of 2019 arising out of Nabadwip Police Station Case No. 277 of 2019 dtd. 5/7/2019 under Ss. 323/506/120B/34 of the Indian Penal Code, now pending before the Learned Judicial Magistrate, 1st Class, Nabadwip, Nadia.

(2.) The petitioner's case is that the Opposite Party no. 2 had lodged a written complaint under Sec. 156(3) before the Learned Judicial Magistrate, 1st Class, Nabadwip, and pursuant to an order dtd. 12/6/2019 the said complaint was treated as First Information Report and accordingly Nabadwip Police Station Case No. 277 of 2019 dtd. 5/7/2019 under Ss. 323/307/504/506/120B of the Indian Penal Code was started.

(3.) It has been alleged in the said written complaint that the complainant is a widow and is residing with her daughter in the property which she inherited from her father. The petitioners being the accused persons are her neighbors and in order to grab her land entered her house and used slang languages and when the complainant opposed to such behavior, the accused persons beat her and upon hearing the hue and cry, when the local people came to rescue her, the accused persons fled away.