Sankar Acharyya, J. - (1.) The revisional application has been filed by the petitioner for quashing of the proceedings of GR Case No. 1456 of 2008 under Sections 11C/11J/11L of the West Bengal Fire Services Act, 1950 pending before learned Metropolitan Magistrate, 12th Court at Calcutta and for setting aside the order dated 28th October, 2009 taking cognizance of the offence.
(2.) In GR Case no. 1456 of 2008 the investigating police officer of Shakespeare Sarani Police Station submitted charge sheet after holding investigation on an FIR lodged by one Sudipta Bit, Station Officer, Head Quarter Fire Station of West Bengal Fire and Emergency Services. In that charge sheet the petitioner as owner of Kanak Project has been made accused no. 1 and an another person has been made accused as occupier of the premises which is the alleged place of occurrence.
(3.) Brief fact of the case as alleged is that on 30.05.2008 at about 10:25 a.m. fire broke out in the premises in the first floor of Kanak Building at 41, Chowringhee Road, Kolkata owned by the petitioner and occupied by another accused. It is the allegation of State prosecution that there is no fire safety measures in the building where fire broke out and some unauthorised combustible articles were kept there.;