LAWS(CAL)-2024-12-1

SUKANTA SAHA CHOWDHURY Vs. STATE OF WEST BENGAL

Decided On December 02, 2024
Sukanta Saha Chowdhury Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings, being G.R. Case No.496 of 2023 arising out of Bhadreswar Police Station Case No.124 of 2023 dtd. 17/3/2023 under Ss. 341/323/406/506/34 of the Indian Penal Code, 1860, pending in the court of the learned Additional Chief Judicial Magistrate at Chandannagore, District"Hooghly.

(2.) The petitioner's case is that he is an employee of Tata Motors Finance Limited and has been implicated in a false criminal case for discharging his official duties.

(3.) The opposite party no.2 herein, being the Manager of a proprietorship firm, namely Binay Trading Company, alleged criminal act by suppressing the material facts and to harass the official of Tata Motors Finance Limited submitted a concocted application.