Dipankar Datta, J. - (1.) The petitioner by presenting CRR 1270 of 2017, dated April 10, 2014 [an application under sections 397 and 401 read with section 482 of the Code of Criminal Procedure, 1973 (hereafter the Cr.P.C.)], sought for quashing of proceedings numbered as GR Case 1456 of 2008, arising out of K2 (Shakespeare Sarani) Police Station FIR No. 147 dated June 5, 2008 under sections 11C/11J/ 11L of the West Bengal Fire Services Act, 1950 (hereafter the 1950 Act). When the application was moved, investigation of the FIR was complete resulting in filing of police report (charge-sheet) in terms of section 173(2) of the Cr.P.C. before the Chief Metropolitan Magistrate, Kolkata vide CS No. 135 dated October 22, 2009 under the aforesaid sections of the 1950 Act.
(2.) Perusal of the written complaint of the opposite party no.2, giving rise to the FIR, reveals that a fire had broken out in a portion of 'Kanak Building', 41 Chowringhee Road, Kolkata (hereafter the said building) on May 30, 2008 which was extinguished by fire brigade personnel. The station officer of the fire services headquarters had thereafter lodged the complaint before the Officer-in-Charge, Shakespeare Sarani Police Station alleging violation of the provisions of sections 11C/11J/11L of the 1950 Act.
(3.) The revisional application was heard by a learned Judge on March 3, June 16 and June 23, 2017.;