SIKHA GOSWAMY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in connection with Rajarhat Police Station Case No. 246 of 2021 dtd. 16/9/2021 under Ss. 419/420/406/465/467/468/120B of the Indian Penal Code now pending before the Learned Chief Judicial Magistrate, Barasat, North 24 Parganas.

(2.) The petitioners are neighbours of the deceased Anil Chakraborty who gifted the property in question to the petitioners.

(3.) The prosecution case in brief is that on 16/9/2021, one Sukla Chakraborty, niece of deceased Anil Chakraborty, lodged an F.I.R. before the Officer-in Charge of Rajarhat Police Station to the effect that her maternal uncle Anil Chakraborty used to reside in a flat being G+4, Sri Krishna Abasan, Reckjoani, Rajarhat.