ASIM KUMAR ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS revision petition under sections 401 and 482 of the Code of Criminal Procedure has been filed for quashing the proceeding being No. C -892 of 1994 pending in the Court of the learned Chief Judicial Magistrate, Alipore.

(2.) THE facts of the case in brief are that upon an application of Opposite Party No. 2 Lakshmi Kanta Adhikary, the learned Executive Magistrate registered a case under section 144, Cr.P.C., being M.P. Case No. 2972 of 1993, on 1.12.1993 the learned Magistrate passed the following order :

(3.) IT has been alleged that in spite of the order of status quo the present petitioner transferred the disputed house in favour of one R.S. Khaitan.