SAMBHUNATH ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being G.R. Case No. 628 of 2017 arising out of Singur Police Station Case No. 173 of 2017 dtd. 7/5/2017 Under Ss. 420/406/386/34 of the Indian Penal Code pending before the Learned Additional Chief Judicial Magistrate, Chandernagore, Hooghly.

(2.) The petitioner's case is that the petitioner Nos. 1 and 2 are carrying on Gold business in Hyderabad. The Defacto Complainant namely Alfazuddin of the present case being Singur Police Station Case No. 173/2017 and his two sons namely Sarfarzuddin Mallick and Asaruddin Mallick resident of Singur, District - Hooghly, West Bengal were doing Gold business and they had business relation with petitioner Nos. 1 and 2.

(3.) The petitioner Nos. 1 and 2 who had earlier business relation had completely believed Alfazuddin and Rs.50,00,000.00 in cash was straightway given to him and the rest amount of Rs.25,00,000.00was transferred through 2 Bank Accounts vide RTGS reference No. 059605000679 belonging to Sarakar Jewellers of petitioner No. 1 vide RTGS No. 10129250939.