IN RE: NEERAJ KEJRIWAL AND OTHERS Vs. STATE

JUDGEMENT

(1.) The matter is taken up for hearing. None appears for the Petitioners, namely Neeraj Kejriwal and others. Mr. Dastoor, learned Advocate, along with Mr. Immam, learned Advocate, appears for the Opposite Parties No. 2 and 3. Mr. Sanjay Banerjee, learned Advocate, appears for the State on the request of the Court.

(2.) It appears that this is a case for quashing of Hare Street Police Station Case No. 739 of 2011 dated 14.10.2011 under sections 420/467/468/471/406 along with other allied sections of the Indian Penal Code pending before the learned Chief Metropolitan Magistrate, Calcutta. This relates to a case of forgery of the signature of one Dr. Dhanpat Ram Agarwal, who used to look after the Petitioner No. 1 herein as his son. Taking the advantage of weakness of the said Dr. Dhnapat Ram Agarwal, the Petitioner No. 1 has managed to forge his signature and syphoned huge amount of company's money in his own account and in the account of his wife and brothers.

(3.) After hearing the learned counsel for the Opposite Parties, it appears that this Court while sitting with the then Justice Amit Talukdar has rejected the prayer for anticipatory bail of all the accused persons on 10th January, 2012. Though this Revisional Application was filed on 9.12.2011, it can be safely presumed that after rejection of the prayer for anticipatory bail the Petitioners will not appear before this Court for pursuing this Application and at this stage quashing of the proceeding of Hare Street Police Station Case No. 739 of 2011 dated 14.10.2011 does not at all arise because it was more or less prima facie established that there is an involvement of the Petitioners in the case.