ASHOK KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings in G.R. Case No. 297 of 2022 arising out of Taltala P.S. Case No. 38 of 2022 dtd. 3/4/2022 under Ss. 380/323/354/509/34 of the Indian Penal Code.

(2.) On hearing the learned counsel for both the parties, it appears that the petitioners and the de facto complainant are related to each other. It is further submitted by the learned counsel for the petitioners that the property in question has been transferred in favour of the petitioners herein by his grandmother, who was the absolute owner of the said property.

(3.) The de facto complainant claims that she was in possession of part of the property and has been forcibly dispossessed from the said property. The de facto complainant further claims that she has right in the said property.