RANJAN SACHDEVA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application has been directed to quash/set aside the FIR bearing No.812 of 2019 dated October 3, 2019 registered by Sankrail Police Station pursuant to the complain dated October 2, 2019 made by the complainant/opposite party no.2, Sk. Azizul Rahaman.

(2.) The petitioner has contended in his revisional application that on November 12, 2019 he received a copy of notice dated October 24, 2019 along with a copy of FIR bearing No.812 of 2019 dated October 3, 2019 wherein it has been alleged that the complainant had supplied readymade garments by truck to the petitioner towards which the petitioner issued a cheque bearing No.039173 amounting to Rs.50,00,000.00 to the complainant, which was dishonoured and as a result of which the complainant claims to have been cheated by the petitioner.

(3.) The petitioner is absolutely innocent and in no way connected with the commission of the alleged offence and he has been falsely implicated out of grudge and ill motive and due to a vengeful attitude on the part of the complainant.