RAMESH GANESAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been filed by the petitioner under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) for quashing of proceeding in connection with G.R case no.431 of 2021 (arising out of Matigara Police Station case no. 92 of 2021 dtd. 8/2/2021) under Ss. 384/403/409/420/468/471/506/120B of the Indian Penal Code.

(2.) The brief fact of the case is that the opposite party no.2-complainant filed an application under Sec. 156(3) of the Code before the learned Additional Chief Judicial Magistrate, Siliguri against the petitioner, being the Managing Director and Chief Executive Officer of the Finance Company and others including the Finance Company alleging, inter alia, as follows.

(3.) Being aggrieved by and dissatisfied with the aforesaid proceeding the petitioner, being Managing Director and Chief Executive Officer of HDB Financial Services Limited, has preferred the present revisional application.