AMIT KHEMKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is a petition under Section 397/401 read with Section 482 of the Code of Criminal Procedure filed by three of the accused persons in Complaint Case No. C/243/2012 under Sections 379/411/420/423/467/468/474/120B of the Indian Penal Code presently pending before the learned 14th Metropolitan Magistrate, Calcutta. By order dated 10th April, 2012 and 17th July, 2012 cognizance was taken against all the accused persons and process was issued. Aggrieved thereby the present accused persons as petitioners have taken out this Criminal Revisional Application numbered CRR 3122 of 2012.

(2.) THE Opposite Party No.2 is the de facto complainant. The brief facts of the case are as follows: -

(3.) SRI Basu submits that the course of events pleaded in CRR 3023 of 2012 are indicative of the fact that a pure civil lis cropped up between the parties in respect of the shares in question. The O.P. No.2, after unsuccessfully trying his recourse before several civil fora and Courts has, by way of a counterblast lodged the present criminal complaint after a gap of nearly 14 years.