DILIP KUMAR SARKAR Vs. STATE & ORS

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure, 1973 has been filed by petitioner Dilip Kumar Sarkar against The State, The Officer-in-Charge of Thakurpukur Police Station, S.I of Police Robson Mondal, Uttam Halder and Ranu Halder as opposite party nos. 1 to 5.

(2.) Petitioner has prayed for quashing of proceeding initiated following report dated 7th December, 2012 for prosecution under Section 107 of the Code of Criminal Procedure, 1073 submitted by opposite party no. 2 against the petitioner before learned SubDivisional Magistrate, Sadar Alipore, South 24 Parganas.

(3.) Petitioner'S case in a nutshell is that the opposite party nos. 4 and 5 live in the same housing apartment where petitioner lives. Petitioner is a retired Inspector of Police. Since 2011 said opposite parties ill behaved with the petitioner using abusive words and threatening with dire consequences. Petitioner lodged several diaries in police station. Petitioner did not get relief. Suddenly he received a notice under Section 107 of the Code calling upon him to show cause as to why he should not be ordered to execute bond of Rs.500/- for maintaining peace/good behaviour in the locality.