KRISHNANANDA DEBNATH, S/O LT PANDAB CHANDRA DEBNATH; SUBRATA ROY, S/O KHIRODE LAL ROY Vs. STATE OF TRIPURA; NIRMAL SAHA, S/O LT GIRIMOHAN SAHA

JUDGEMENT

(1.) On 25th March, 2014 when this matter was listed, Ms. N. Guha had appeared and stated that Ms. K. Roy, learned counsel is out of Station and then the matter was adjourned to 24.04.2014. On that date, none had appeared for the respondents and the matter was adjourned for 21st July, 2014. Yesterday (21.07.2014), the matter was called twice, but none appeared for the petitioners. Today (22.07.2014) also none appears for the petitioners. Therefore, I am left with no other alternative but to decide the case in the absence of the learned counsel for the petitioners.

(2.) By means of this petition, the petitioners have sought for quashing of the complaint being C.R. 268 of 2007 and for discharging them.

(3.) Briefly stated the facts are that Nirmal Saha filed a complaint under Section 190 of the Code of Criminal Procedure and cognizance was taken by the Court under Sections 170, 441, 442, 499, 503 and 509 read with Section 34 of the IPC. In this complaint it was alleged that the petitioner accused persons attempted to take the possession of the dwelling house of the complainant by falsely impersonating themselves to be bank officials and threatened the complainant to vacate the house and handover the possession. Other allegations were also made. It is alleged that the accused persons also forcibly made the complainant to sign some post dated cheques on 30th April, 2007.