BIDYUT CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant revisional application has been filed by the petitioner under Ss. 397/401 read with Sec. 482 of the Code of Criminal Procedure, 1973 praying for setting aside the impugned order dtd. 5/12/2023 passed by the Learned Special Court under the Atrocity Act, 1stCourt, Suri in connection with Special (A) 8 of 2023 arising out of Shantiniketan Police Station Case No. 89/2023 dtd. 5/7/2023 under Ss. 500/120B/34 of the Indian Penal Code read with Ss. 3(1)(r)(p)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 now pending before the Learned Additional District Judge, 1stCourt, Suri, Birbhum thereby a notice has been issued upon the petitioner to remain personally present before the Ld. Court on 19/1/2024 and the petition under Sec. 205 will be considered only on his appearance though the petitioner has filed an application under Sec. 205 of the Code of Criminal Procedure on 7/10/2023 seeking exemption of personal appearance and represented through his learned advocate.

(2.) The brief facts leading to filing this criminal revisional application are that one Dr. Prashant Meshram lodged a written complaint against the present petitioner and others on 1/7/2023 alleging that the de-facto complainant experienced a worst humiliation in his service tenure at Visva Bharati University in a meeting dtd. 26/6/2023 conveyed at 11.30 a.m. inviting all the Joint Registrars, Deputy Registrars, Assistant Registrars and other senior officers of the University including the de-facto complainant and the said meeting was supposed to discuss administrative issues. Professor Bidyut Chakraborty, Vice-Chancellor of Visva Bharati University and Mahua Banerjee in-charge of Public Relation Officer first abused him for filing a complaint to the National Commission for Scheduled Castes and further uttered abusive remarks on his protest. He was not allowed to speak on such abuses and further identified all the officers belonged to Reserved Category by saying 'you are Scheduled Castes', 'you are OBC', 'you are Scheduled Tribes' etc. and directed his confidential Secretary not to allow any of the officers of these categories to call him on phone

(3.) It is further alleged that the accused Professor Bidyut Chakraborty, Vice-Chancellor, Visva Bharati University in collusion with Ms. Mahua Banerjee, in-charge of Public Relation Officer gave false and fabricated information of his involvement of financial defalcation to the media intentionally to insult and humiliate him within public view resulted in irreparable damage of his reputation among the public and society and finally alleged that the Professor Bidyut Chakraborty and his associates severely damaged his service career, future prospect of his service and consequentially caused financial damages, damage of his reputation by making derogatory and mental agony and harassment etc. resulted in registration of Shantiniketan Police Station Case No. 89/2023 dtd. 5/7/2023 under Sec. 500 of the Indian Penal Code read with Ss. 3(1)(r)(v)(p)(s) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the three accused persons namely, Professor Bidyut Chakraborty, Vice-Chancellor, Ms. Mahua Banerjee, in-charge of Public Relation Officer and Dr. Tanmay Nag, Deputy Registrar, Visva Bharati University. The said FIR was challenged in an another revisional application filed by the petitioner being CRR 2599/2023 seeking quashing of aforesaid proceeding. After hearing the parties, this Hon'ble High Court passed an interim order and directed not to take any coercive steps against the petitioners namely, Professor Bidyut Chakraborty, Ms. Mahua Banerjee and Dr. Tanmay Nag though the investigation of the cases to be continued. The said interim order extended time to time and still in existence.