HEMANTA KR. AICH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present criminal revisional application being CRR 2400 of 2013 has been filed by the petitioner praying for quashing of proceedings in connection with Burdwan Sadar P.S. Case no. 423 of 2012 dated 2nd June 2012 corresponding to GR case no.1793 of 2012 under Section 379 of the Indian Penal Code now pending before the Ld. Chief Judicial Magistrate, Burdwan. In the said case chargesheet being no.939 dated 31st December 2012 under Section 379 Indian Penal Code has been filed against the present petitioner and he also prays for quashing of the same.

(2.) The brief facts of the case are as follows:-

(3.) Sri Dutta appearing on behalf of the petitioner has argued that the present criminal complaint filed by the OP 2 is in the nature of a counterblast to the proceedings initiated by the petitioner before the Pollution Control Board. He takes this Court to the copy of the complaint dated 2nd June, 2012 filed by the OP 2 against the petitioner before the Inspector-in-charge Burdwan P.S.