ARUNAVA ADHIKARY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These three criminal revisions were heard together because of the fact that these proceedings emanated from the same facts and this Court delivers the common judgment on conclusion of hearing.

(2.) It is on record that one Bhumika Jitendra Navlani and Jitendra Chandralal Navlani are the Directors of Bonanza Fashion Merchants Private Limited. They have been arrayed as accused persons in connection with Narendrapur P.S Case No.573 of 2022 dtd. 8/5/2022 under Ss. 417/419/420/120B/465/467/468/471 of the Indian Penal Code read with Ss. 66C and 66D of the Information Technology Act corresponding to G.R Case No.3467/2022 pending before the learned Additional Chief Judicial Magistrate, Baruipur in the District of South 24 Parganas. It is pertinent to mention here that the above mentioned criminal case has been instituted on the basis of a written complaint submitted by one Arunava Adhikary, petitioner of CRR 2886 of 2022 before the Officer-in-Charge of Narendrapur Police Station.

(3.) It is the case of the petitioners in CRR 3629 of 2022 that on 1/10/2013 the petitioners No.1 and 2 purchased 100% share of Bonanza Fashion Merchants Private Limited, petitioner No.3 herein having its registered office at 16 Bonfield Lane, 5th Floor, Kol-700001. The petitioners No.1 and 2 thus became the Directors of the said company. Sometime in the year 2016 when the process of change of registered office address of the petitioner No.3 company was pending and the process was going on to change the office address of petitioner No.3 company from Kolkata to Mumbai, the petitioners No.1 and 2 sought help of their childhood friend, namely, Gaurav Sehgal who had business in Kolkata to arrange for a temporary office in Kolkata. On 1/8/2016 the said Gaurav Sehgal had forwarded a NOC of the landlord, an electricity bill dtd. 27/7/2016 for premises at Sunny Valley, Flat No.1A, Block-5, 484, Uttar Purba, Fartabad, Sahapada, near Tirtha Club, Kolkata-84.