MANOJ KUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application is filed by the petitioners praying for quashing of the Charge-Sheet no. 641 dated September 30, 2013 under Sec. 341/406/384/506/34 of the Indian Penal Code, pertaining to the proceedings of G. R. Case no. 2400 of 2013, pending before the Court of the Learned Chief Judicial Magistrate, Paschim Midnapore, which arose out of Kharagpur (L) Police Station Case NO. 411 dtd. 13/7/2013 under Sec. 341/506/34 of the Indian Penal Code.

(2.) The petitioners are employees of L and T Finance Ltd., holding the post of Branch Manager and Collection Manager respectively. Both the petitioners are working for gain from the office of the aforesaid company situated at India, O.T. Road, Post Office Inda, Police Station Kharagpur (Local), District Paschim Midnapore, Pin Code ' 721305, West Bengal.

(3.) A petition of complaint was filed by the opposite party no.2 before the Court of the Learned Chief Judicial Magistrate, Paschim Midnapore, therein alleging commission of offences punishable under Ss. 341/406/384/506/34 of the Indian Penal Code and praying for a direction in terms of Sec. 156(3) of the Code of Criminal Procedure upon the Officer-in-Charge of Kharagpur (L) Police Station to treat the said petition of complaint as First Information Report and cause investigation thereon. The Learned Chief Judicial Magistrate, Paschim Midnapore, upon receipt of such petition of complaint, was pleased to direct the Officer-in-Charge of Kharagpur (L) Police Station to treat the said petition of complaint as First Information Report and investigate. Pursuant to such direction passed by the Learned Magistrate, Kharagpur (L) Police Station Case No. 411 dtd. 13/7/2013 under Ss. 341/406/384/506/34 of the Indian Penal Code was registered for investigation.