JAGANNATH GOSWAMI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant Criminal Revisional Application, being C.R.R. No 1837 of 2008, has been filed by the petitioners under Sec. 401 read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'CrPC') against the order dated March 4, 2008 passed by the Learned Judge, Special Court, Tamluk, Purba Medinipur, in connection with G.R. Case No. 226 of 1998 arising out of Tamluk P.S. Case No. 69 dated April 30, 1998, alleging commission of offences u/s 468/471/420/120B/406/409 of the Indian Penal Code, 1860 (hereinafter referred to as the 'IPC').

(2.) Before delving into the facts, it is required at the outset to adumbrate the identity of the parties involved in the instant application. Jagannath Goswami, being the petitioner no. 1, herein was holding the post of vice chairman of the Tamluk Ghatal Co-operative Bank (hereinafter referred to as the 'Bank'), Shri Ratan Chakraborty and Shri Tarun Samanta, being the petitioners no. 2 and 3 respectively, were holding the post of Directors in the said Bank. It is needed to be pointed out that the petitioner no. 2 has already passed away.

(3.) On the other side, Shri Pratik Banerjee, Deputy Registrar of Co- operative Socieites, Western Zone, Burdwan, being the opposite party no. 2 is the one who had filed the said criminal complaint dated April 30, 1998 with Tamluk Police Station.