GOPAL KRISHNA DEWONJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings being Nischinda PS case no.90 of 2023 under Sec. 420 and 406 of IPC in GR case no.2470 of 2023 pending before the learned Judicial Magistrate, Howrah.

(2.) The case of the petitioner herein is that he is a 95 year old person and the de facto complainant herein has filed a case on the following allegations:-

(3.) The petitioner's case is that by an agreement dtd. 1/5/2005 the petitioner agreed to sell the said land to the de facto complainant subject to the de facto complainant making payment of the consideration amount within three months. The de facto complainant failed to make payment of the same within the time specified and as such, the time period to make payment of the agreed consideration was extended till 26/12/2006.