KASHINATH BHATTACHARJEE Vs. STATE OF TRIPURA & ANR

JUDGEMENT

(1.) Both these petitions are being disposed of by a common judgment since the factual background relating to both the cases is the same and the dispute is between the same parties.

(2.) CRL.REV.P. 94 of 2008 has been filed by the petitioner Kashinath Bhattacharjee in which he has challenged the order passed by the learned Chief Judicial Magistrate, West Tripura, Agartala whereby he accepted the final report filed by the police whereby the police had submitted that no criminal case is made out.

(3.) Briefly stated, the allegations of the petitioner are that on 07-07-2007 he noticed that 11 signed blank cheques relating to his bank account with the Tripura Gramin Bank were stolen from his custody. After extensive search, he could not trace out the same and he allegedly informed the matter to the Officer-in- Charge of West Agartala Police Station and also to his bankers.