PUSKAR SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being G.R. Case No.4031 of 2019 which arose out of Berhampore Police Station Case No.1176 dtd. 14/9/2019 under Ss. 420/406/408 of the Indian Penal Code, pending before the Court of the learned Chief Judicial Magistrate, Murshidabad.

(2.) The petitioner's case is that Berhampore Police Station Case No.1176 dtd. 14/9/2019 under Ss. 420/406/408 of the Indian Penal Code was registered for investigation pursuant to the receipt of a letter of complaint dtd. 12/9/2019 addressed to the Officer-in-Charge, Berhampore Police Station from the Executive Officer, Berhampore Municipality.

(3.) The said letter of complaint was inter alia, filed as per instructions of Badri Narayan Kar, WBCS(Exe), State Missions Director, AMRUT, vide Memo No.462/MA/Amrut/E-74/2019 dtd. 5/8/2019 to lodge a First Information Report against the petitioner for corruption to tender process of various development works of Berhampore Municipality.