MRINAL KANTI CHAUDHURI,J. - (1.) This is an application filed under Section 482 of the Code of Criminal Procedure praying for quashing the proceeding being M.P. Case No. 454 of 2011 now pending before the Court of the Learned Executive Magistrate, Arambagh, Hooghly under Section 144 of the Code of Criminal Procedure.
(2.) Heard Learned Advocate Mr. Arindam Jana for the petitioner. Perused the record including the order-sheet.
(3.) From the order dated 20th November, 2011 it appears that an application under Section 144 of the Code of Criminal Procedure was filed by opposite party Asim Kr. Dey alleging that the opposite party i.e. the present petitioner is trying to make obstruction in repairing the boundary wall of the petitioner and also trying to damage the boundary wall.;