LAWS(CAL)-2023-2-115

AMITA SEN Vs. CHATTERJEE ENTERPRISES

Decided On February 10, 2023
Amita Sen Appellant
V/S
Chatterjee Enterprises Respondents

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of proceeding in connection with Complaint Case No. C -1218/17 under Ss. 420/406/504/506/120B of the Indian Penal Code, now pending before the Learned Judicial Magistrate, 4th Court, Alipore, 24 Parganas (South).

(2.) Petitioner No. 1 is the mother of the petitioner No. 2 and 3.

(3.) The opposite party/complainant is a company incorporated under the Companies Act, which is run by its proprietor, namely Mr. Suman Chattopadhyay and is engaged in the development, promotion and construction of real estate.