SUDHIR AHUJA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal revision arises out of an application under Section 482 of the Code of Criminal Procedure filed by the accused/petitioners praying for quashing of the proceedings of C.G.R. Case No. 4549 of 2016 pending before the Court of the Learned Chief Judicial Magistrate, Alipore.

(2.) Salient facts necessary for the disposal of the instant revision is as follows:-

(3.) On the basis of a written complaint submitted by the opposite party no. 2 before the Officer-in-Charge, Karaya Police Station Case No. 606 dated 4th October, 2016 was initiated. In the written complaint it was stated by the de facto complainant that she is the occupier of 29, Broad Street by virtue of an agreement dated 19th November, 2014 by and between Mint Matrix, a firm of the opposite party and Green Band Apartments Pvt. Ltd. The petitioners are the director and an employee respectively of the lessor company. The de facto complainant and her husband run a hotel business in the said premises. On 30th September, 2016, the security guards of the said building under the instruction of the petitioners started threatening the guests staying in the hotel and stopped them from entering into hotel. They also threatened the husband of the de facto complainant and one Arindam, a mechanic of EPABX system. The said security guards manhandled the husband of the de facto complainant, a lady employee and a lady guard of the hotel.