JUGAL KISHORE KHETAWAT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding in C. Case No. 1240 of 2018 under Ss. 420/465/468/467/471 and 120B of the Indian Penal Code, 1860, pending before the Court of the Learned Judicial Magistrate, 2nd Court at Barrackpore, including order dtd. 5/3/2019, whereby the Learned Magistrate issued process in the instant case.

(2.) The petitioners have authorized Mr. Raju Dutta, son of Ashok Dutta, working for gain at Rameswara Group, G.B. Rameswara Apartment, 19A, Sarat Bose Road, Kolkata-700 020, residing at 1/5B, Manohar Pukur , 2nd Lane, Kolkata - 700029, P.S. - Rabindra Sarobar, Special power of attorney/authorization dtd. 6/12/2019, for the sole purpose of filing the instant application.

(3.) The petitioners case is that the Opposite Party No. 2 has filed a written complaint against the petitioners alleging offence under Ss. 420/465/468/467/471 and 120B of the Indian Penal Code relating some landed property by forgery and fraudulent deeds.