LAWS(CAL)-2025-1-20

SUKESHI BARUI Vs. SREE TUHIN SUBHRA BANERJEE

Decided On January 10, 2025
Sukeshi Barui Appellant
V/S
Sree Tuhin Subhra Banerjee Respondents

JUDGEMENT

(1.) This instant Criminal Revisional application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioners/accused persons seeking for quashing of the proceeding being G.R. Case No. 2544/16 arising out of F.I.R. No. 714/16 dtd. 23/11/2016 of Uluberia Police Station, District ' Howrah under Ss. 406/420/120B of the Indian Penal Code, 1860 pending before the Learned Additional Chief Judicial Magistrate, Uluberia.

(2.) The brief facts are relevant for the purpose of disposal of this case, are as under:

(3.) Petitioner Nos. 1, 2, 3 and 4 are President, Treasurer, Founder Secretary and Director of Asha Bhavan Centre, a Society registered under the West Bengal Societies Registration Act, 1961 having its registered Office at Village ' Kathila, Post Office ' Banitabla, Police Station ' Uluberia, District ' Howrah, West Bengal, India, PIN Code No. ' 711 316.