SACHIN KUMAR GUPTA Vs. MALASHREE BISWAS

JUDGEMENT

(1.) By filing this criminal revisional application, the petitioners being the accused persons prayed for quashing of proceedings being Complaint Case No. 256C of 2014 pending before the Learned Judicial Magistrate, 4th Court, Howrah under Ss. 323/504/506/509/120B/34 of the Indian Penal Code and all orders passed therein.

(2.) The brief facts, leading to filing of this instant criminal revisional application, are as under:

(3.) Learned counsels appearing on behalf of the petitioners submitted that the opposite party, to pre-empt the said bank for initiating recovery proceeding against the husband of the opposite party, who is a major defaulter of the said bank, filed frivolous and vexatious proceeding against the present petitioners who are merely bank employees and who can act in accordance with law to recover the money of the bank.