TUSHAR MANNA Vs. ANANDA SARKAR

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding of Complaint Case No.AC-5937 of 2019 under Ss. 447/448/384/504/509/506/34 of the Indian Penal Code, pending before the Court of the learned Judicial Magistrate, 7th Court, Alipore, South 24 Parganas, and all orders passed therein.

(2.) The petitioner's case is that the petitioner is working with ICICI Bank Limited, as Debt Manager, from its office at 31, Chowringhee Road, Kolkata-700016 under the personal loan department. ICICI Bank Limited, a public listed company, is a leading private sector bank in India.

(3.) That Complaint Case No.AC-5937 of 2019 was registered on the basis of a petition of complaint filed by the opposite party before the court of the learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas, therein alleging commission of offences as alleged by the petitioner and others being an Agency personnel and three purported employees of HDFC Bank Limited, punishable under Ss. 447/448/384/504/509/506/34 of the Indian Penal Code.