TARUN BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal revision application has been filed with a prayer for quashment of the proceedings in connection with Berhampur Police Station Case No. 1584 of 2018 dtd. 27/12/2018 and subsequently filed Charge sheet being no. 1073 of 2021 under Ss. 420/465/467/468/506/34 of the Indian Penal Code (hereinafter referred to as IPC) corresponding to G.R. Case No. 5182 of 2018 presently pending before the Court of Ld. Chief Judicial Magistrate (for short CJM), Berhampur, Murshidabad.

(2.) The impugned proceeding was put into motion via written complaint made by the opposite party no. 2 herein on 27/12/2018 with the Berhampur Police Station to the effect that on 10/8/2009 one Jayanta Bajpayee introduced him to the petitioner herein who claimed himself to be the Secretary of Krishi Bikash Shilpa Kendra (for short KBSK). Later he was also introduced to one Subhasis Nag at Hotel White House, Berhampur, Murshidabad. The opposite party no. 2 herein alleged that many documents in the name of the Government of India were manufactured by the alleged persons claiming that they were permitted by the Government of India to absorb the unemployed people which made the opposite party no. 2 believe that the alleged persons will be able to accommodate unemployed people with proper jobs. Upon receipt of this frivolous assurance, the opposite party no. 2 herein from 2010 to 2016 collected about Rs.2.65 crores from 450 unemployed people approximately and handed over the said amount to the alleged persons in regular intervals at the said Hotel. But, till date the accused neither gave anyone any job in their organization nor did they refund the money collected. After realizing that he has been cheated by the accused, the opposite party no. 2 filed the written complaint which gave rise to Berhampur Police Station Case No. 1584 of 2018.

(3.) On receipt of the said complaint investigation was conducted by the Berhampur Police Station and subsequently charge sheet being no. 1073 of 2021 was submitted under Ss. 420/465/467/468/506/34 of the IPC against the three (3) accused persons including the petitioner.