HIRONMAY CHATTOPADHYAY Vs. NASIRUDDIN MONDAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in case no. 44C of 2017, under Sec. 504/506 of the Indian Penal Code, pending before the Learned Additional Chief Judicial Magistrate, Kalyani, Nadia and also the order dtd. 22/11/2017 thereby issuing process against the petitioner.

(2.) The petitioner's case is that the petitioner is the Director of M/S Afraa Engineering Private Limited. Case No. 44C of 2017 has been initiated on the basis of a petition of complaint filed by the opposite party herein before the court of the Learned Additional Chief Judicial Magistrate, Kalyani, Nadia, alleging commission of offences by the petitioner, punishable under Ss. 420/406/504/506 of the Indian Penal Code.

(3.) The allegations leveled in the said petition of complaint are inter alia to the effect that '