S.P.Talukdar, J. - (1.) The present case arises out of an application under section 401 read with section 482 of the Code of Criminal Procedure, 1973.
(2.) It is directed against the orders dated 05.09.2005 and 20.09 2005 passed by the learned Sessions Judge, Hooghly in Criminal Misc. Case No. 1491 of 2005. The said case arose out of Chinsurah P. S. Case No. 232 of 2005 dated 24.08.2005 under sections 147/148/149/354/447/427/379/506/376/511 of the Indian Penal Code and section 3(l)(i)(iii)(iv)(v)(x)(xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(3.) The grievances of the petitioner may briefly be stated as follows : The petitioner, by occupation a rickshaw puller, resides at Haragouri Tola, P.S. Chinsurah, with his family, which includes his wife and minor son. They are residing in the said place for the last 25/26 years. The land had been vested to the State long before. One Daya Chand Shaw of Kankinara, North 24- Parganas, filed an eviction suit against the present petitioner and his family thereby giving rise to Title Suit No. 167 of 2000. The said suit was disposed of by the learned Civil Judge (Junior Division), Chinsurah, Hooghly on 30.04.2005 in favour of the present petitioner and his family members.;