SHAMPA CHAKRABARTY Vs. DEBASHIS CHAKRABARTI

JUDGEMENT

(1.) The present revisional application has been preferred for quashing of the proceedings of Case No. C-753 of 2019 as also the orders passed therein which is presently pending before the Learned Judicial Magistrate, 8th Court at Alipore, South 24 Parganas under Sec. 420/406/409/467/468/471/120B of the Indian Penal Code.

(2.) The allegations made in the petition of complaint were to the effect as follows:

(3.) The complainant and the accused/opposite party are related as husband and wife and also are promoters and directors of Elmax Projects and Services Pvt. Ltd. (hereinafter referred to as the 'said company'). The complainant is an Electronic Engineer and M.Tech from IIT, Kharagpur engaged in providing engineering design, simulation and measurement solutions to various leading Educational Institutes like IITs, NITs, Government R&D Institutes like Saha Institute of Nuclear Physics etc. and engaged in Design and Development of High Technology Electronics Products. The complainant in his professional career was associated with various companies of repute and has come in contact with various national clients who opt for engineering solutions. The complainant has also received many awards and accolades for his professional achievement and travelled widely internationally on professional reasons. The accused/petitioner is the wife of the complainant and is a Chemical Engineer. Both of them got married on or about March, 1988.