RAJESH CHANDRABHANJI KINGRANI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred challenging the proceedings arising out of Serampore Police Station Case No. 161 of 2016 dtd. 10/4/2016 under Ss. 406/420/506/34 of the Indian Penal Code wherein the police authorities after completion of investigation was pleased to submit charge-sheet under the same Sec. .

(2.) The genesis of the case relates to an application under Sec. 156(3) of the Code of Criminal Procedure which was instituted by one Sk. Aslam (opposite party no.2 herein) alleging commission of offences against Ikon Remedies Pvt. Ltd., M/S. Innovative Pharmaceuticals, Amitabha Mukherjee and Rajesh Chandrabhanji Kingrani (petitioner herein). The learned Magistrate on receipt of such application was pleased to send the same to the Officer-in-Charge of the police station for treating the complaint as FIR and investigate into the allegations.

(3.) The spirit of the allegations reflects that there were transactions between the complainant and the accused persons and it has been specifically narrated that the accused persons taking advantage of their power and position entered into a deep-rooted criminal conspiracy and jointly cheated the complainant by forcing him to sign on blank papers and on blank cheques.