INDRAJIT MOULIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revisional application under Sec. 482 of the Code of Criminal Procedure, 1973, has been filed praying for setting aside of order dtd. 19/6/2019 passed by the Learned Judicial Magistrate, 2nd Court, Alipore in Complaint Case No. 2695 of 2017 under sec. 384/409/34 of the Indian Penal Code, 1860 and quashing of the said Case.

(2.) The petitioners' case in short is that the opposite party No.2 has filed an application under sec. 200 of the Code of Criminal Procedure before the Learned Chief Judicial Magistrate at Alipore being C Case no.2695 of 2017 under Sec. 384/409/34 of the Indian penal Code.

(3.) The complainant being the opposite party No. 2 herein has alleged that Indrajit Moullik, being the petitioner no. 1 herein came to the complainant's office to send cargo through his company, as his company has various trusted carriers in their panel, who work for them and he and his company personally guarantees the work of the carriers.