- (1.) Parties are present. Heard them.
(2.) This is an application under Section 401 read with Section 482 of the Code of Criminal Procedure filed at the instance of the petitioner, Paresh Chandra Roy, seeking to quash the proceeding being C-715 of 2002, now pending before the Sub Divisional Judicial Magistrate, Barrackpore under Sections 504/506/500 of the Indian Penal Code.
(3.) The short facts leading to the filing of this revisional application are as under : The present petitioner is a public servant at present discharging his duty as Officerin-Charge of Titagarh Police Station. It has been stated by the petitioner that on 12-12-2002, one Anil Kanti Das of Kalia Niwas (South), near Shib Mandir, Post Office Nona Chandanpukur, Police Station Titagarh, District North 24 Parganas has lodged a First Information Report with the Titagarh Police Station alleging that on 11-10-2002 at about 10.30 a.m. a group of People of Kalia Niwas Puja Committee consisting of about 20 persons came to the residence of the de facto complainant, Anil Kanti Das, being intoxicated and forced the said complainant to pay a sum of Rs. 201/- towards Durga Puja donation organised by the said Kalia Niwas Puja Committee, in the name of the Kalia Niwas Sadharan Durgotsab at Kalia Niwas Shib Mandir and that since the said de facto complainant offered to pay only a sum of Rs. 131/- in lieu of Rs. 201/- towards donation for the said Durga Puja, the said Kalia Niwasi Puja Committee became very furious and started abusing the de facto complainant by using filthy languages and they also abused his wife. Smt. Shipra Das using vulgar and abusive languages and they also had broken the glass pane of the window and warned the de facto complainant and his wife by saying that not a single glass pane of the window of their house will remain intact and had further warned that they would drive them away from the locality and make them face a dire consequence if the de facto complainant and his wife failed to pay the sum of Rs. 1001/- within 12.00 noon of 12-10-2002.;