S.P.Talukdar, J. - (1.) The petitioner, Smt. Sunayana Yeshwant Bhandari, by filing the instant application under Section 482 of the Code of Criminal Procedure, sought for quashing of proceeding being C.G.R. No. 920 of 2008, pending before the learned Court of Chief Judicial Magistrate, Alipore, 24-Parganas (South). The said case relates to Gariahat Police Station Case No. 51 of 2008 dated 19th March, 2008 under Sections 420/406/120B of the Indian Penal Code.
(2.) The backdrop of the present case may briefly be stated as follows :-
(3.) The petitioner is the daughter of late Dev Coomar Singhi and late Kamal Sundari Singhi. O.P. 2 is her younger brother. Mother of the petitioner used to reside at premises No. 49C, Gariahat Road, Kolkata 700 019 in a room which belonged to her in the second floor of the said premises. O.P. 2 also resides in the second and third floor of premises No. 49C, Gariahat Road, Kolkata. On 16th of February, 2008, she came down to Kolkata on receipt of an information of her mother's indisposition. As she reached Kolkata, she found the room of her mother was locked. She was hospitalized in AMRI Hospital, Dhakuria, Kolkata. She was in a state of comma. The petitioner was accommodated in the third floor of the said premises at Kolkata.;