(1.) The present revision has been preferred praying for quashing of Charge Sheet filed in Durgapur Police Station Case No. 425 of 2018 under Ss. 420 and 406 of the Indian Penal Code, 1860 pending before the Court of the Learned 3rd Chief Judicial Magistrate at Durgapur, Paschim Bardhaman.
(2.) The allegations made by the Opposite Party No. 2 in the Written Complaint are as follows:-
(3.) The petitioner's case is that the petitioner's company namely M/s. Neogie Auto (P) Ltd. entered into a sub-lease agreement with the complainant's company namely M/s. Reliance Corporate IT Park Limited on 21/4/2015, whereof in a specific clause it was mentioned that in case of any additional requirement above 60 KW, the sub lessee, i.e. the complainant herein shall apply before the appropriate authority.