Calcutta High Court (Appellete Side)
2365/1996 on 12 September, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
1 9.2013 33 C. R. R. 2365 of 1996 Mr. Anand Khesri .. for the State.
This revision is of 1996. None is coming since long time. After 23.8.1996 perhaps the petitioner has lost interest over this case. Therefore, on merit the revision is being disposed of as follows :
Heard learned Advocate of the State who submited that on the face of the record, there is no ground to quash the proceeding in the court below.
The short background of this case is that an application under section 482 of the Code of Criminal Procedure was lodged by the petitioner for quashing the proceedings being Enntally P.S. Case No. 156 dated 10.7.1996 under Sections 148/149/380/448/427/507 of the Indian Penal Code now pending in the Court of the learned Additional Chief Judicial Magistrate at Sealdah in G.R No. 1549 of 1996.
On 10.7.1996 at 23-30 hours one Shyam Sundar Gupta of 2/1A, dr. Suresh Sarkar Road, Calcutta 700 014 lodged a written complaint dated 4.7.1996 with the Officer-in-Charge, Entally Police 2 Station, Calcutta stating therein that he has been informed by one Dr. Surendra Ghosh and others have jointly with the help of a member of questionable character put a padlock on 4.7.1996 on the door of his marriage Registration Office and they allegedly prevented him and his staff from entering therein . He got a call while he was present in the police station at 10-P.M that on 4.7.1996 a partition wall of his portion of premises No. 2/1A, Dr. Suresh Sankar Road, Calcutta has been demolished by Binoy Ghosh and others forcibly and they have trespassed in the said premises. Such persons suddenly put a lock of the said door which is not only the petitioner's property but also the marriage Registration Office. He protested before such persons and they along with number of hired goondas attacked him.
The petitioner was arrested in connection with the abovenoted case.
Being dissatisfied with the continuation of the investigation of the case, the petitioner has come up before this court.
Having heard the learned Advocate of the State and perusing the available materials including the copy of F.I.R, I find that the revision has no merit at all and the same is, accordingly, dismissed. 3
Urgent Xerox certified copy of this order, if applied for, is given to the parties on priority basis.
( Toufique Uddin , J)