SHAUKAT KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application under Sec. 397/401 read with Sec. 482 of the Code of Criminal Procedure has been preferred for quashing of proceedings in connection with C.S. case no. 45734 of 2019 under Ss. 406/506 of the Indian Penal Code, presently pending before the court of the learned 12th Metropolitan Magistrate, Calcutta.

(2.) The opposite party no. 2 filed a written complaint against the petitioner herein and the sum and substance of the written complaint is as follows:

(3.) On the basis of the aforesaid complaint dtd. 12/9/2019, learned Metropolitan Magistrate, Calcutta on 1/2/2020 was pleased to take cognizance of the offence and issued summon upon sole accused/petitioner as Magistrate was satisfied that prima facie case under Ss. 406/506 of the Indian Penal Code has been made out.