MOSIRUDDIN MUNHI Vs. MOHD SIRAJ

JUDGEMENT

(1.) Leave granted.

(2.) In the light of the order that we propose to make, only the bare facts have been given hereunder:

(3.) In January 2005, the appellant who was in dire need of a plot of land for construction of a residential house, was approached by respondent No. 2, Masud Alam, a public servant, who represented to the appellant that he could arrange for such a plot. Respondent No. 2 thereupon introduced the appellant to respondent No. 1, who stated that he had a plot of land which he was willing to sell. The appellant believing the representation made by respondent No. 2 entered into an agreement for sale with respondent No. 1 and also paid a sum of Rupees five lakhs and one in cash. Despite this payment, however, the respondent refused to honour the agreement and refused to hand over the necessary documents to the appellant. All other methods to compel the respondents to complete the sale having failed, the appellant filed a complaint on 28th October 2005 before the Additional Chief Metropolitan Magistrate, Calcutta against respondent Nos. 1 and 2 for offences punishable under Sections 420/120B of the Indian Penal Code. The Magistrate forwarded the complaint to the Officer In-charge of the Amherest Street, Police Station and directed that it be treated as a FIR and investigated under Section 156(3) of the Code of Criminal Procedure. After protracted legal wranglings, respondent No. 1 filed an application under Section 482 of the Code of Criminal Procedure for the quashing of the proceedings. As the appellant had not been impleaded as a party, a direction was issued by the High Court on 13th July 2006 to respondent No. 1 to implead the appellant as a party. It appears, however, though the appellant was impleaded as a party, no attempt was made to serve a copy of the notice on him with the result that by its order dated 9th August 2006, a Single Judge of the Calcutta High Court quashed the complaint proceedings against the respondents in the absence of the appellant. It is against this order that the present appeal has been filed.