KISHORE KUMAR SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revision application has been filed with a prayer for quashing of the proceeding of G.R. Case no. 1645 of 2014 under Ss. 506 and 509 of the Indian Penal Code corresponding Hare Street Police Station Case No. 438/14 dtd. 25/7/2014.

(2.) On 25/7/2014 opposite party no. 2 file one complaint before the officer in-charge, Hare Street Police Station, alleging inter alia, that she was an employee of Standard Chartered Bank, Church Lane, Kolkata and her service was terminated illegally for which she approached the Labour Court. She used to visit to her advocate at New Secretariat Building, on Kiran Shankar Roy Road, Kolkata accompanied by either of her parents. It was further alleged that her Branch Manger i.e. petitioner of this case threatened her by giving wrong signs and also threatened them to withdraw the case against Standard Chartered Bank, a big institution and can purchase judgement. For that reason her father became hospitalized and mother became ill. On receipt of the written complaint Hare Street Police Station Case No. 438/14 dtd. 25/7/2014 was started and after investigation charge sheet was filed on 11/10/2014.

(3.) Ld. Senior Advocate, Mr. Sandipan Ganguly, appearing on behalf of the petitioner has submitted that the criminal proceeding was initiated at the instance of opposite party no. 2 as a counter blast of her termination of her employment at standard chartered bank where petitioner was a Branch Manager. In support of his contention Mr. Ganguly, referred to the copies of statement of the employees of the bank recorded under Sec. 161 of the Criminal Procedure Code and tried to make this court understand that none of the employees supported the case of the complainant / opposite party no. 2. Mr. Ganguly emphasized on the fact of initiation of criminal proceeding after termination of complainant giving rise to a presumption of counter blast.