MONORANJAN ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding being Gariahat/EB Case No.80 of 2018, dtd. 27/3/2018 under Ss. 406/409 of the Indian Penal Code corresponding to EBGR Case No.24 of 2018 under Ss. 406/409 of the Indian Penal Code.

(2.) The petitioner's case is that the instant criminal case being Gariahat/EB Case No.80 of 2018 had been initiated on the basis of a petition of complaint lodged by the opposite party no.2 herein on 26/3/2018 before the Deputy Commissioner of Police, Enforcement Branch, 112, Ripon Street, Kolkata-700016, inter alia, alleging commission of offence against the petitioner punishable under Ss. 406/409 of the Indian Penal Code.

(3.) The allegations leveled in the said complaint are inter alia, to the following effect:-