SARBAJIT DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application has been preferred for quashing the proceeding being Bidhannagar (East) Police Station Case No.58 of 2014 dated May 4, 2014 under Sec. 380 of the Indian Penal Code along with quashing of the charge-sheet being Charge-sheet No.44 of 2014 dated August 12, 2014 under Sec. 380 of the Indian Penal Code which is pending before the learned Additional Chief Judicial Magistrate, Bidhannagar, North 24-Parganas.

(2.) Ms. Minoti Gomes, learned counsel for the petitioner submits that the petitioner is a businessman by profession and due to business rivalry, false complaints are being lodged against him one after another. All the cases were compromised before this Court in terms of settlement dated May 16, 2013 as per consent decree dated May 16, 2013 passed by a Division Bench of this Court. But once again the rival group have started disturbing the petitioner due to animosity and filed this false impugned case.

(3.) The aforesaid Bidhannagar (East) Police Station Case No.58 of 2014 dated May 4, 2014 under Sec. 380 of the Indian Penal Code originated on the basis of a written complaint lodged by one Nilanjana Dutta, sister-in-law of the present petitioner, alleging that her maid servant informed her that theft occurred at her residence and office premises and silver and gold ornaments are not stolen but two deeds of conveyance, one court document and one duplicate key of a car have been stolen and she suspects that her brother-in-law, Sarbajit Dutta being the present petitioner has committed the said offence.