ARUN KUMAR KARMAKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure filed by the petitioners/accused praying for quashing of the proceedings of G.R.Case No.680 of 2014 arising out of Chandrakona Police Station Case No.323 of 2014 dated 10.10.2014 pending before the Learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur.

(2.) The facts which are necessary to dispose of the present application are recapitulated as under:-

(3.) The present opposite party no.2 on 10.10.2014 at about 15:15 hours lodged an FIR with Chandrakona Police Station alleging that his father Suresh Bera left his residence on 09.10.2014 at about 8:00 p.m. for marketing, but he did not come back to his residence. Opposite party no.2 i.e the complainant and his elder brother viz Santanu Bera left their residence to find out their father. At about 00:30 hours (10.10.2014) they found that their father was lying in senseless condition in front of Aloka Cold storage. Getting no response from their father they understood that their father had committed suicide. Subsequently they found three suicide notes from the pocket of the deceased where from they came to know that their father committed suicide as he was pressurized and instigated to commit suicide. In his FIR the complainant/opposite party no.2 specifically mentioned, that in his suicide notes his father had described how he was pressurized and instigated. He also mentioned the names of the persons in the First Information Report who caused such pressurization and instigation.