KOHINUR BEGAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant CRR has been preferred to quash a criminal proceedings being GR Case No. 114 of 2021 pending before the Learned CJM at Jalpaiguri arising out of Kotowali PS Case No. 11 of 2021 dtd. 8/1/2021.

(2.) The brief fact of the case is that the private OP No. 2 has lodged a written complaint with the Inspector-in charge of Kotowali Police Station at Jalpaiguri on 17/1/2021 contending inter alia that the OP No. 2 is the representation of a private Limited Company and undertook a construction over a piece of land. The present petitioners were trying to disturb the construction work of the company accordingly they received an order of Learned SDEM so that the present petitioner may not disturb the construction work. During the existence of such order of Learned SDEM, it has been alleged that on 7/1/2021, the present petitioners with the help of some outsider forcefully tried to construct some bamboo structure and also used filthy languages to the company officials and threatened to them with the dier consequences.

(3.) On the basis of such complaint police has started Kotowali Police Case No. 11 of 2021 dtd. 8/1/2021 u/s 447/188/506/34 of IPC against the present petitioners and started investigation. After completion of investigation Police has submitted charge-sheet against all the petitioners u/s 447/188/506/34 of IPC vide charge-sheet No. 468 of 2021 dtd. 13/9/2021. Being aggrieved by such proceeding as well as the investigation, the instant criminal revision has been preferred.