ANINDYA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being Titagarh Police Station Case No. 27 of 2022 dtd. 11/1/2022 (G.R. No 326/2022) under Sec. 51(b) of the Disaster Management Act and under Ss. 188 /270 /500 /501 /502 /504 /505(1)(a)(b)(c) /120B of the Indian Penal Code, pending before the Learned Additional Chief Judicial Magistrate, Barrackpore.

(2.) The petitioner by occupation is a businessman and a member of an organization namely Bharat Jagaran Andolan or Awaken India Movement (AIM).

(3.) One Arun Kumar Ghosh, Sub Inspector of Titagarh Police Station, lodged a suo moto complaint to the Officer-In-Charge Titagarh Police Station, alleging inter alia that:-