AMARESH BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 16/1/2019 passed in Shyampukur P.S. E.B. case No. 28 of 2009 by the Learned Additional Chief Metropolitan Magistrate, Calcutta under Ss. 120B/420 of the Indian Penal Code and 103, 104 of the Trade Mark Act, 1999.

(2.) The said order is in respect of a prayer for reinvestigation by the defacto complainant vide petition dtd. 11/4/2016.

(3.) The Court vide its order dtd. 16/1/2019 held as follows:-