SOHAM DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the Charge Sheet and/or the entire proceedings being GR Case No. 327/17 arising out of Bidhannagar (North) Police Station Case No. 75/17 dtd. 20/04/2017 under Ss. 406/467/471 of the Indian Penal Code, 1860 pending before the Court of the Learned Additional Chief Judicial Magistrate, Bidhannagar.

(2.) In spite of due service even through the State there is no representation on behalf of the Opposite Party No. 2.

(3.) The dispute in this case relates to a Motor Cycle, in respect of the complaint filed by the Opposite Party No. 2 stating that he had purchased a Benelli TNT 25 Motorbike on 10/8/2016. That in good faith, he had given the said bike to the petitioner for keeping the said bike in the garage as there was some minor construction work taking place in his garage. Since September, 2016, the petitioner had not been receiving the calls of the informant as well as their common friends and the complainant found out that the petitioner had sold off the bike without any consent from the informant, by forging certain papers.