SOURAV PAUL Vs. SOURAV PAUL

JUDGEMENT

(1.) This instant Criminal Revisional application has been preferred by the petitioner/accused under Sec. 482 of the Code of Criminal Procedure, 1973 seeking for quashing of the proceedings being G.R. Case No. 1645 of 2022 arising out of Entally Police Station Case No. 210 of 2022 dtd. 30/6/2022 under Ss. 153/500/501/509/505/120B of the Indian Penal Code, 1860 pending before the Court of the Learned Additional Chief Judicial Magistrate, Sealdah, South 24 Parganas.

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

(3.) On 30/6/2022, a person named Saif Salim lodged a complaint alleging, inter alia, that on or before 29/6/2022, the present petitioner entered into a criminal conspiracy with other persons and broadcasted derogatory speech on social media platform 'YouTube' against the Hon'ble Chief Minister of the State of West Bengal and mocked her and other political leaders with sole intent to malign people and provoke breach of peace by endangering social harmony within the society.