SANDIPAN MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings being G.R. No. 168 of 2019 arising out of FIR being Narendrapur P.S. Case No. 062019 dtd. 2/1/2019 under Ss. 420/406 of the Indian Penal Code, pending before the learned Additional Chief Judicial Magistrate, Baruipur.

(2.) The present case was initiated on the complaint of the de facto complainant dtd. 6/12/2018. The contents of the written complaint are required to be reproduced here for its relevancy:-

(3.) The Hon'ble Supreme Court in Lalit Chaturvedi vs. State of U.P, Criminal Appeal No. of 2023 (Arising out of SLP (Crl.) No. 13485 of 2023)