ANISUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for cancellation of order of bail passed by the Learned Chief Judicial Magistrate, Barasat on 11/12/2021 in connection with Duttapukur Police Station Case No. 36/2020 dtd. 14/1/2020 under Ss. 420/406/506/34 of the Indian Penal Code corresponding to G.R. Case No. 343/2020. It is alleged by the de facto complainant that the opposite party no. 2 was previously known to him. The wife of the opposite party no. 2 is an employee of Dr. A. P. J. Abdul Kalam Government College at New Town. The opposite party no. 2 exerted undue influence upon the petitioner stating, inter alia, that his wife was having good connection with the higher officials of Education Department, Government of West Bengal and the opposite party no. 2 with the help of his wife would arrange a job for the son of the de facto complainant. He also demanded a sum of Rs.20,00,000.00 from the de facto complainant stating, inter alia, that the said sum was to be paid to the higher officials of the Education Department as bribe to ensure employment of his son. The de facto complainant paid a sum of Rs.20,00,000.00 by Bank transfer on 19/7/2018 and 30/7/2018. In the month of September, the de facto complainant insisted the opposite party no. 2 and his wife to hand over the letter of appointment in the name of his son but they delayed in handing over such letter of appointment on one pretext or another. Subsequently, they started avoiding the de facto complainant. The de facto complainant understood that he was cheated by the accused persons and put pressure upon them to return the said amount. The opposite party no. 2 issued two cheques on 20/8/2019 for Rs.20,00,000.00 drawn on Bandhan Bank, Salt Lake Branch. However, both the said cheques were dishonoured due to insufficient fund. Thereafter, the de facto complainant went to the house of the opposite party no. 2 but he refused to meet him or talk to him. He also threatened to de facto complainant with dire consequence. The de facto complainant again demanded the said money on 15/12/2019 for the purpose of medical treatment of one of his relatives. But the accused persons abused him with filthy language.