VARAHA INFRA LTD Vs. GREATFUL INFRASTRUCTURES PVT. LTD.

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the impugned proceeding being Complaint Case No. CNS/376 of 2019 (M/s. Greatful Infrastructures Pvt. Ltd. vs. M/s. Varaha Infra Ltd. and Ors.) dtd. 25/9/2019 under Ss. 120B/420/406 of the Indian Penal Code along with all orders passed therein, pending before the Court of the learned 12th Court of Metropolitan Magistrate at Calcutta for sheer abuse of the process of law.

(2.) The petitioners' case is that they have been arraigned as accused persons in the impugned criminal proceeding being complaint case No.CNS/376 of 2019 (M/s. Greatful Infrastructures Pvt. Ltd. vs. M/s. Varaha Infra Ltd. and Ors.) dtd. 25/9/2019 under Ss. 120B/420/406 of the Indian Penal Code presently pending before the Court of the Learned 12th Court of the Metropolitan Magistrate at Calcutta.

(3.) The complainant through the petition of complaint has alleged that the complainant is carrying on the business of civil engineering works including land development and formation of road and since long the said company is carrying on the said business with good reputation in the commercial as well as Government undertaking organizations.