SUKHDEB SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the FIR being Bidhannagar South P.S. FIR No. 209 of 2021, u/s 420/406/120B/34 of IPC, dtd. 22/7/2021, corresponding to G.R. Case No. 815 of 2021, arising out of M.P. Case No. 37 of 2021, now pending before the Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas.

(2.) The petitioner's case is that on 14/8/2016 the petitioner was duly elected as the General Secretary of the I.A. Block Residents' Forum, Salt Lake having its registered office at I.A.-23A, Bonochaya, I.A. Park, Sector- III, Salt Lake City, P.S. - Bidhannagar South, Kolkata - 700 097 and had been discharging his duties with outmost sincerity and integrity without any objection whatsoever.

(3.) The Petitioner further states that the Executive Committee of the IA Block Residents' Forum was last formed on 7/8/2019 as the annual general meeting for 2020 could not be called due to Covid-19 Pandemic and imposition of nationwide lockdown. However, after the lockdown process, the Petitioner had issued a notice dtd. 13/12/2020 calling for the AGM of the I.A. Block Residents' Forum.