Calcutta High Court (Appellete Side)
Suman Ray @ Suman Roy vs Unknown on 25 April, 2023
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
25.04.2023 Sl. No. 13 Srimanta Ct.No. 42 CRR/4428/2022 In the matter of : Suman Ray @ Suman Roy Mr. Jagannath Ganguly ...for the petitioner.
It is alleged by the de facto complainant in his written complaint that he as well as the present petitioner are residents of an apartment in a complex under the name and style of Deeshari Megacity within Police Station - Sonarpur. It is alleged that on 26th June, 2022 when he was strolling on the roof of their apartment about 10/12 dogs attacked him. The said dogs were travelling on the roof without any chain or any other protection. As a result of being attacked by dogs she lost her control and fell down and injured. On the basis of the said complaint, Police registered FIR Case No. 719/2022 under Section 289/34 of the Indian Penal Code. The investigation of the case is complete and the charge- sheet has been filed. At this stage, the petitioner has prayed for quashing of the charge-sheet.
In the instant case, case diary is required to be looked into. Therefore, the instant revision is admitted.
Petitioner is directed to serve notice upon the private opposite party under registered speed post with acknowledgement due and file affidavit-of-service within three weeks from the date of this order. The State of West Bengal be served through the learned Public Prosecutor, High Court, Calcutta.
In the meantime, further proceeding in connection with GR Case No. 4333/2022 be stayed till 30th June, 2023.
2( Bibek Chaudhuri, J. )