D. Datta, J. - (1.) THE petitioners are aggrieved by investigation of Kalyani Police Station Case No. 671 dated 11.12.2009 under Ss. 467/193/419/120B of the Indian Penal Code (hereafter the IPC), registered on the basis of an order dated 7.12.2009 passed by the Additional Chief Judicial Magistrate, Kalyani, Nadia (hereafter the learned Magistrate), on a petition filed by the respondent No. 4 under Sec. 156(3) of the Code of Criminal Procedure (hereafter the Cr.P.C.).
(2.) THEY have, inter alia, prayed for orders to quash the proceedings arising out of the said case and to restrain the Officer -in -Charge of Kalyani Police Station, respondent No. 3, from arresting them.
(3.) IT would be appropriate to give a composite picture of the facts, as revealed from the pleadings, giving rise to the present petition. The petitioners 1 and 2, belonging to Scheduled Caste community, are married to each other. The petitioner No. 2 is a patient of epilepsy. He is unable to earn a living. The respondent No. 4 had assured through the petitioner No. 3 to arrange a job for the petitioner No. 1 in the State of Maharashtra. However, the petitioner No. 1 subsequently obtained information that the respondent No. 4 was of perverted mentality and engaged himself in flesh trade. He induced women of the State of West Bengal to travel to Maharashtra assuring them of jobs taking advantage of their financial condition, but ultimately they landed in brothels. The petitioner No. 1 grew suspicious and spurned the offer of the respondent No. 4. It is also claimed by the petitioner No. 1 that the respondent No. 4 had approached her with intent to have sexual contacts but because of resistance put up by her, the respondent No. 4 did not succeed in his evil design.;