KRISHANU MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The court is approached under Section 482 of the Code of Criminal Procedure to quash a proceeding arising out of Baranagar Police Station Case No. 443 dated 03.09.2019, under Section 381/506//120B of Indian Penal Code, now pending before the court of learned Additional Chief Judicial Magistrate, Barrackpore vide. G.R. Case no. 5094 of 2019.

(2.) Learned advocate Mr. Ayan Basu representing petitioner submitted that petitioner being brother of principal accused, who was employed in a jewellery shop of de facto complainant, had been falsely implicated in this case alleging a false story of having committed theft of 02 kg 07 gram 900 milligram of gold ornaments, worth of 73 lakhs (approx.) from the jewellery shop of de facto complainant.

(3.) Mr. Basu was highly displeased with the delay caused in the submission of report of investigation, undertaken by the investigating agency for last one (1) year five (5) months. The further contention of Mr. Basu is that even after taking the petitioner into police custody for six days, no stolen articles could be recovered.