SUNIL BHARTI MITTAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The two petitioners are the Chairman and Chief Executive Officer of 'Bharti Crescent', respectively, against whom and other two persons the opposite party No.2 has lodged a complaint in the Court of Additional Chief Judicial Magistrate at Bidhannagore, being registered as Complaint Case No. C/39 of 2015 (corresponding to T.R. No 44 of 2015), under Sec. 465 and 468 of the Indian Penal Code. The orders of the Court dtd. 17/1/2015 and 8/9/2015, passed in the said case, are under challenge in the instant revision.

(2.) In brief, the allegations of the complainant are as follows:-

(3.) The complainant was provided with the connections, as applied for and usage of the same by him is also an admitted fact in this case. However, he has alleged that in the bill raised by the company in November 2014 against such usage of the afore stated broadband connections, any such discount as was promised to him earlier was not granted by the company. The complainant has also alleged regarding blatant refusal by the other two accused persons of any such promise being extended earlier to the complainant. He has further informed, that 'customer relationship form' did not contain his signature or photograph. He has asserted that, any form if submitted by the other two accused persons (said to be the agents of the petitioners) in the office of the petitioners would contain his forged signature as well as forged electricity bill of CESC Ltd, whereas the complainant is a consumer of WBSEDCL. The complainant has also alleged of being subjected to intimidation and threat by the other two accused persons on his pointing out their mistakes as above, that he would be entangled in false criminal cases. He says that his grievance was not redressed even by the higher official seated at Salt Lake. Thus for redress he had to go to the police station and lodge a general diary on 14/1/2015.