BHOLA JAISWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revision application is filed with a prayer for quashing the proceeding of Hare Street Police Station Case No. 487 dtd. 7/9/2016 corresponding to G.R. Case no. 1818 of 2016 under Sec. 120B, 406, 420, 506 of the Indian Penal Code (for short IPC). Pending before the Learned Chief Metropolitan Magistrate, Calcutta.

(2.) On receipt of a written complaint at Hare Street Police Station on 7/9/2016 at 20.20 hours lodged by one Pyara Lal Sharma the Proprietor of 'Anjani Gases' of premises no. 249 G.T. Road, Liluah, Howrah alleging, inter alia, that there was business transaction between said Pyara Lal Sharma and the petitioners on and from month of May, 2014. During business transaction the opposite party 2 started selling/parting away his goods by way of delivering the same to the petitioners/company on different occasions amounting to Rs.1,64,056,63.00. Ultimately, in spite of several requests petitioner did not make any payment to the tune of Rs.1,10,23, 403.63.

(3.) Ld. Advocate, Mr. Praveen Kapur, appearing on behalf of the petitioners, have referred to the documents showing payment of considerable amount which was further substantiated by the bank statement collected in course of investigation placed in case diary.