ANIL KUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenge in this revision application is the quashing of the proceeding in connection with Hare Street Police Station Case No. 87 of 2022 dtd. 13/4/2022 under Ss. 120B/420/467/468/469/471/379 of the Indian Penal Code (hereinafter referred to as IPC) corresponding to G.R. Case No. 399/2022 presently pending before the Court of Chief Metropolitan Magistrate (for short CMM) Calcutta.

(2.) The allegation made in the written complaint under Sec. 156(3) Cr.P.C. made by the Opposite Party No. 2 herein is to the effect that the petitioners herein hatched a criminal conspiracy and on the virtue of being directors of the company, CAIS Engineering Services Pvt. Ltd. in collusion with others removed the Opposite Party No. 2 herein from the Directorship of the Company with effect from 29/5/2021 by forging the digital signature of the O.P.2/complainant on the "DIR 12" form. In addition to that, all the shares of the Company were transferred for the wrongful gain of the petitioners and subsequent gainful loss of the Opposite Party No. 2. Moreso, petitioner no. 1 also committed theft of seal and license documents from the office of the Company. Thereby, petitioners have wrongfully cheated the opposite party no. 2 herein and have committed certain offences alleged.

(3.) The aforesaid complaint was forwarded by the Ld. CMM Calcutta to the Hare Street Police Station for registration of FIR and investigation. As a sequel, Hare Street Police Station Case No. 87/2022 was registered and investigation was started.