SAJAL BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings being charge sheet no. 135 of 2022 dtd. 16/12/2022 under Ss. 143 /341 /323 /324 /504 /506 /509 /427 /354 of the Indian Penal Code, 1860 arising out of Survey Park Police Station Case No. 150 of 2022 dtd. 18/10/2022 under Ss. 143 /341 /323 /324 /504 /506 /509 /427 and adding Sec. 354 of the Indian Penal Code, 1860 in connection with A.C.G.R. No. 4659 of 2022, pending before the Learned Additional Chief Judicial Magistrate, South 24 Parganas at Alipore.

(2.) The petitioners' state that on October 18, 2022, the opposite party no.2 lodged a complaint with the Survey Park Police Station therein alleging commission of offences punishable under Ss. 143 /341 /323 /324 /504 /506 /509 /427 of the Indian Penal Code, 1860 against the accused persons including the petitioners herein.

(3.) Accordingly, the present proceeding being Survey Park Police Station Case No. 150 of 2022 dated October 18, 2022 under Ss. 143/341/323/324/504/506/509/427 of the Indian Penal code, 1860 was registered for investigation against the accused persons including the petitioners.