TANISHA CHANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings in GR No. 803 of 2019, pending before the Court of Learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas, as also the corresponding Investigational proceedings of Bidhannagar North P.S. Case no. 155/19 dtd. 16/10/2019 under Ss. 341/447/506/323/354/509/34 of the Indian Penal Code, 1860.

(2.) The petitioners are the officers of IDFC First Bank Limited (Erstwhile known as Capital First Limited).

(3.) The opposite party no.2 is the de facto complainant in the impugned proceedings and runs a business of Pharmaceutical Distributor in the name and style of 'Puja Enterprise' situated at AE-401, Salt Lake, Sector-I, Kolkata-700 064.