SAMAPTI CHATTERJEE, J. - (1.) DESPITE affidavit of service no one appeared to oppose the application.
(2.) THE petitioner filed the instant revisional application praying for setting aside the Order dated 9th January, 2012 passed by the Learned Additional Sessions Judge, Fast Track Court -V at Barrackpore, Dist. - North 24 Parganas in Criminal Revision No.121 of 2011 and the Order dated 5th March, 2011 passed by the Learned Judicial Magistrate, 3rd Court at Barrackpore, Dist -North 24 Parganas in Case No.C992 of 2010 punishable under Sections 503/504/505/500/506 of the Indian Penal Code.
(3.) MR . Kamalesh Chandra Saha, learned Advocate appearing for the petitioner submitted that the petitioner filed a petition of complaint against the opposite party under Section 200 of Criminal Procedure Code punishable under Sections 503/504/505/500/506 of the Indian Penal Code before the Learned Chief Judicial Magistrate at Barrackpore, Dist -North 24 Parganas. Subsequently, the said matter was transferred to the Learned Judicial Magistrate, 3rd Court at Barrackpore, North 24 -Parganas for disposal. Mr. Saha further submitted that it was the case of the petitioner that on 18th October, 2010 at about 8.30 P.M. when the members of the Netaji Sangha Club started the procession for immersion of Durga idol towards Gajirhat then near Nazrul Islam Sarani some members of Path Sebak Club obstructed the said procession. As a result some altercations took place between the members of the Path Sebak Club and the members of the Netaji Sangha Club who were in the procession for immersion of Durga idol. Upon receipt telephonic call from member of the Netaji Sangha Club the petitioner came to the spot and tried to control the altercation occurred between the members of the two clubs involved in the altercations.;