Sanjoy Halder & Ors vs The State Of West Bengal & Anr
2022 Latest Caselaw 5348 Cal

Form J(1)        IN THE HIGH COURT AT CALCUTTA
                    Criminal Revisional Jurisdiction
                              Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri


                        C.R.R. 2361 of 2022

                        Sanjoy Halder & Ors.
                                 Vs.
                   The State of West Bengal & Anr.


For the petitioners     : Mr. Kalyan Kumar Bhattacharya, Adv.
                          Mr. Ibrahim Shaikh, Adv.
                          Ms. Benazir Shaikh, Adv.
                          Ms. Reshmi Khatun, Adv.

Heard on                : 11.08.2022

Judgment On             : 11.08.2022.


Bibek Chaudhuri, J.

The petitioners being the employees of a sister concern of

WBSETCL have prayed for quashing of FIR in connection with

Barrackpore Women Police Station Case No.54 of 2021 dated 22 nd

December, 2021 presently pending before the learned Additional Chief

Judicial Magistrate at Barrackpore, North-24-Parganas. On perusal of

the instant revision and having heard the learned Advocate for the

petitioners it is ascertained that the petitioners were entrusted to lay

the overhead electrical line through the land of one Sandhya Rani Pal.

Sandhya Rani Pal demanded compensation from the WBSETCL. The

said matter is under consideration by the local administration. It is

alleged by the de-facto complainant that on 17 th November, 2021, the

accused persons came to the land of Sadhya Rani Pal to lay the

overhead electrical line. The said Sandhya Rani Pal along with de-

facto complainant and others resisted them. Then the accused

persons allegedly assaulted the complainant and others, outraged

their modesty, committed extortion in furtherance of their own

intention.

The matter is under investigation. If during investigation the

Investigating Officer does not find any material in support of the

allegation made out in the complaint, it is open for he Investigating

Officer to file final report. At this stage, this Court is not in a position

to admit the instant revision. If the instant revision is admitted,

investigation of Barrackpore Women Police Station Case No.54 of

2021 may be hampered.

Thus, I do not find any merit in the instant revision.

Accordingly the instant revision is summarily dismissed.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.213..

M/L.