TAPAS MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenge is a proceeding initiated on a complaint to the effect that one Ram Chandra Halder, the opposite party no. 2 herein, entered into an agreement with one Tapas Mukherjee, the petitioner herein, in respect with the properties corresponding to L.R. Dag No. 2108, 2109 and 2011 at Mouja Gorjee, Chanadannagar, Hooghly for selling those properties to others and to deposit sale proceedings in favour of the opposite party herein. Accordingly, two General Power of Attorneys were executed in favour of the petitioner herein being deed no. 235/ 13 & 236/13 dtd. 12/8/2013. But said Tapas Mukherjee, petitioner herein made misrepresentation and fraudulently incorporated the Dag Nos. 2101, 2103, 2104, 2015, 2016 & 2018 by making two forged documents and tried to sell those properties along with Dag Nos. 2108,2109 & 2011.

(2.) Said Ram Chandra Halder lodged the complaint before the Bhadreswar Police Station where a case was registered as Bhadreswar PS Case no. 392/13 dtd. 7/11/2013 under Ss. 467/468/471/420/120B of the Indian Penal Code (for short IPC). The case was investigated and ended with charge sheet against the petitioner for the offences under the provisions mentioned hereinabove.

(3.) Petitioner filed instant revision application under Sec. 482 of the Code of Criminal Procedure (for short Cr.P.C.) with a prayer for quashing the aforesaid charge sheet culminating to the proceeding of G.R. Case no. 1330/2013, presently pending before the Court of Ld. Judicial Magistrate, 3rd Court, Chandannagar.