- (1.) This Revisional application has been filed with a prayer to quash the proceedings arising out of A.C Case No. 169 of 2014 of the 8th Court of the Ld. Additional Chief Judicial Magistrate at Alipore.
(2.) The petitioners are the three ladies against whom the complaint was lodged by one Sri Milan Roy Chowdhury under Sections 504/506/34 of the IPC. The case of the complainant was that he used to work as a Manager under Sri Goutam Roy and Subir Roy for the last several years. He was assigned with the duty of looking after their assets and properties. He was however physically assaulted by some of the flat owners at "Pratima Apartment", located at 5, Roy Bahadur Road, P.S. Behala, on 4th of January, 2014. The flat owners also allegedly abused the complainant in filthy language and he also lost his wristwatch and some cash in the said occurrence. The incident was reported to the Behala Police Station.
(3.) However, on 10.01.2014 at about 4.00 p.m., on the instruction of his employers, the complainant went again to the said apartments for the paint work on the Southern side. When he was engaged in supervising the painting works, the petitioners/accused persons along with a few other unknown persons came and started abusing him in filthy language to which he protested. They also threatened him and pressurized him to withdraw the General Diary lodged earlier on 04.01.2014, and further also threatened that if his employers did not forego their right to a godown room in that area, they would implicate the petitioner and his employers in false cases for abusing and threatening the lady residents of 'Pratima Apartment'.;