APURBA KUMAR NANDY Vs. TIRTHANKAR GANGULY

JUDGEMENT

(1.) 1. By filing this application under section 401 read with section 482 of the Criminal Procedure Code, one Sri Apurba Kumar Nandy, petitioner herein, has come up before this Court seeking for quashing of the proceeding being Case No. 1091-C of 2000 under section 420 of the Indian Penal Code now pending before the Id. Judicial Magistrate, 5th Court, Howrah.

(2.) The short facts leading to the filing of this application are as under.

(3.) The present petitioner is the proprietor of M/s. Narayan Engineering Construction. It has been alleged by the petitioner that the above complaint case under section 420 of the Indian Penal Code was filed before the Court of the Id. Chief Judicial Magistrate at Howrah alleging therein that the complainant company namely M/s. Quality Engineering (Baroda) Pvt. Ltd. has supplied the well power and remote control etc. to one M/s. Tools and Abrasives Centre and as per the request of the complainant, the Tools and Abrasives Centre delivered two pieces of well power 4400 Amps., whose prices were Rs. 62,400/- including the sales-tax and two pieces of Remote Control, whose prices were Rs. 2,750/- each on 15th day of May, 1998 to M/s. Narayan Engineering Construction.