BHASKAR ROY CHOUDHURY Vs. SUKANYA BISWAS

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings in G.R. No. 8042 of 2019 corresponding to New Barrackpore P.S. Case No. 462/2019 dtd. 27/11/2019 under Ss. 420/406 of the Indian Penal Code, 1860 now pending before the Court of the Learned Additional Chief Judicial Magistrate at Barrackpore.

(2.) The allegations in the written Complaint filed by Opposite No. 1 are:-

(3.) Supplementary affidavits filed by the petitioner are on record. It appears that the legal notice sent by the petitioner relates to the duplicate keys of his car, which was in the custody of the Complainant. The keys were given when the petitioner was using the Complainant's garage, but though he shifted his car, the keys were not being returned.