ARVIND KUMAR SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings being ACB Police Station Case No. 4/2020 dtd. 5/3/2020 under Sec. 7(c) of the Prevention of Corruption Act, 1988 as amended vide Prevention of Corruption (Amendment) Act, 2018 and Ss. 409/120B of the Indian Penal Code now pending before the Court of the Learned Additional District and Sessions Judge, Bench II, City Sessions Court, Calcutta (Corresponding to Special Case No. 5 of 2020).

(2.) The petitioners' no. 2 and 3 herein are the directors of a company named and styled as 'Shiv Shakti Sponge Iron Pvt. Ltd.'. The petitioner no.1 is an erstwhile director of the said company, which has its office at 238-B, AJC Bose Road, 3rd Floor, Kolkata ' 700 020. The said company is involved in the business of manufacturing of sponge iron and trading of iron and steel products.

(3.) The genesis of the present imbroglio and enmeshment is that:-