NATARAJ SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the revision applications are being taken up for disposal by this common judgement in connection with an incident alleged to have been committed by the petitioner on 12/6/2015 when petitioner/ accused entered into the chamber of Sub Divisional Officer (for short SDO), Rampurhat, Birbhum without permission and started abusing the SDO in connection with an RTI application dtd. 16/3/2015 and 11/5/2015, throwing some unparliamentary and derogative language towards the Chair of SDO, Rampurhat , Birbhum.

(2.) Accordingly, SDO Rampurhat, Birbhum lodged a written complaint on 12/6/2015 addressed to IC Rampurhat Police Station, Birbhum at 19.55 hours and Rampurhat Police Station Case no. 157 of 2015 under Sec. 353/186/504/506 of the Indian Penal Code (for short IPC) was started corresponding to GR Case no. 604 of 2015 pending before Ld. Additional Chief Judicial Magistrate, Rampurhat, Birbhum.

(3.) It was further alleged that on the same day the same petitioner entered into the chamber of Child Development Project Officer (for short CDPO) Rampurhat I, ICDS projects without his permission and abused using slang languages and threatened him of dire consequences in connection with RTI application expressing threat to torture and for sending him to the hospital. It was further alleged by the CDPO in the complaint that the accused/petitioner frequently attended his office and created trouble almost regularly.