MONIKA KALRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner herein being aggrieved by the proceeding in GR Case no. 1406 of 2018 presently pending before the court of Judicial Magistrate 7th Court, Howrah, has preferred the present Application contending that the charge levelled in the impugned charge sheet in connection with said proceeding are bereft of any material particulars and as such the same has not been substantiated against the petitioner, though she has been arraigned as an accused in the said proceeding.

(2.) One officer of Liluah Fire Station lodged a written complaint with the officer-in-charge of the Belur police station alleging interalia that on 14/3/2018 at about 12.00 noon a large sec. of people led by the petitioner herein, claiming herself, to be the daughter of the owner of the premises suddenly entered in the fire station premises forcefully by breaking the window, wall etc. and forcibly took fire station belongings including gears appliances computer and other valuable articles in two trucks bearing registration No.WB 61 A 2215 and WB 11 B 9928 with display board ' on court duty' and 'police' respectively. Further allegation in the complaint is that on being initially restrained during vandalisation, the petitioner claimed that they are doing all these things as per the order of the court, and thereafter she pasted a hand written order on the wall of the fire Station. It is also alleged that on further scrutiny it revealed that the said trucks displaying 'on court duty' and 'police' were not arranged from the concerned department of the court but were being personally arranged.

(3.) It is submited on behalf of the petitoner that several civil proceedings were continuing in between the father of the petitioner and the Fire services authority concerning land lord tenant dispute. Ultimately eviction decree was passed in favour of father of the petitioner/landlord against which First Appeal was preferred and thereafter second appeal also preferred before this High Court which was renumbered as SA 461 of 2008 and the said second appeal filed by the tenant /Fire service authority got dismissed. Thereafter, execution proceeding in accordance with law was proceeded by the father of the petitioner and by an order dtd. 15/2/2018 executing Court was pleased to direct the baliff to execute the decree and to take delivery of possession on 14/3/2018.