SUMIT ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been filed praying for setting aside of an order dtd. 12/12/2018 passed by the Learned Judicial Magistrate, 2nd Court, North 24 Parganas in G.R. 1238/09 (CIS 1094/18) arising out of Baguiati Police Station Case being No. 154/09 dtd. 15/5/2009 under Ss. 467/468/471/420 of the Indian Penal Code pending before the Court of 2nd Judicial Magistrate at Barasat.

(2.) The petitioner's case is that the husband of opposite Party No. 2 namely Soumen Sur expired in the year 2003. He had a business of Cable Television Operator under the name and style of Lokenath Electronics Pvt. Ltd. The petitioner was the manager of the said business.

(3.) That after the death of the husband of the Opposite Party No. 2, the Opposite Party No. 2 became very close to the petitioner. In the year 2006, opposite party No. 2 married the petitioner and the petitioner left the job at Lokenath Electronics Pvt. Ltd.