SRIPATI SARKAR Vs. DEBANGSHU DAS

JUDGEMENT

(1.) By filing this Criminal Revisional application under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners being the accused persons seeking for quashing of the proceeding being C.R. Case No. 542 of 2013 under Ss. 500/506/120B of the Indian Penal Code, 1860 pending before the Learned Judicial Magistrate, 4th Court at Burdwan.

(2.) The brief facts of the case are essential for the purpose of fair and proper disposal of this case as under:

(3.) Mr. Mazumder, learned senior counsel appearing on behalf of the petitioners along with others submitted that a complaint under Sec. 200 of the CrPC has been filed by the complainant/opposite party no. 1 is totally a mala fide, motivated and frivolous complaint. The petitioners along with 287 local villagers of the locality submitted a mass petition to the Hon'ble Chief Minister of West Bengal with their signatures and those persons are the local villagers where the institution is situated. The complaint was made confidentially which was not at the domain of the public. The written complaint was signed by 287 villagers save and except petitioner no. 2 who had not signed the said written complaint but he was also implicated in the court complaint.