AJAY KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit-of-service furnished by the petitioner be kept on record. None appears for the opposite party no.2.

(2.) This is an application under Section 482 of the Code of Criminal Procedure praying for quashing of a proceeding being G.R. Case No.1139 of 2018 arising out of Singur Police Station Case No.319 of 2018 dated 04.09.2018 under Sections 447/323/324/354/354B/379/506/509/34 of the Indian Penal Code, now pending before the Learned Additional Chief Judicial Magistrate, Chandernagore, Hooghly.

(3.) The petitioner no.1 for the medical crisis of his wife admittedly sold 40 decimals of land from his ancestral share to his niece, petitioner no.2 receiving valuable consideration. The husband of opposite party no.2 is the full brother of petitioner no.1. It is the case of the petitioner that the husband of opposite party no.2 in collusion with opposite party no.2 and their henchmen tried to grab the property of the petitioner no.1, what has already been sold to petitioner no.2. To take forceful possession of the transferred property, there developed ill feeling and animosity between the parties, which could be found from previously instituted proceeding under Sections 107 and 144 Cr.P.C. by the petitioner no.2 against the opposite party no.2 and her family members.