SUNIL KUMAR DUBEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application under sections 399, 401 of the Code of Criminal Procedure has been directed against the impugned order dated 22.12.97 passed by Sri A. Anand, learned Metropolitan Magistrate, 8th Court, Calcutta in connection with G.R. case No. 1423 of 1990.

(2.) The facts leading to the present revisional application may be summarized as follows.

(3.) One Gouri Shankar Sharma lodged one letter of complaint on 5.7.1990 before the Officer-in-charge, Anti Cheating Squad, Detective Department, Calcutta-1 against Sunil Kumar Dubey, the present petitioner and one Basant Kumar Daga and on receipt of the same, a police case being P.S. Case No. section 'D' case No. 269 dated 7.7.1990 under section 120B and 420 of the Indian Penal Code was started treating the aforesaid letter of complaint as FIR, against Sunil Kumar Dubey and Basant Kumar Daga.