AJIT KUMAR SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant Criminal Revisional application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner/accused seeking for quashing of the proceedings being Complaint Case No. 122006 of 2016 under Ss. 406/420 of the Indian Penal Code, 1860 pending before the Court of the Learned Metropolitan Magistrate, 3rd Court at Calcutta including Impugned Order dtd. 25/11/2016 passed in connection with the proceedings therewith.

(2.) The background facts, which led to filing of this Criminal Revisional application, may be adumbrated as under:

(3.) The Opposite Party No. 2 herein has filed and moved a petition of complaint before the Learned Metropolitan Magistrate being Complaint Case No. 122006 of 2016 alleging, inter alia, that in the month of September, 2015, the accused no. 1, Odyssey Infomedia Pvt. Ltd. approached the complainant through its Director, Mr. Ajit Kumar Sinha through an E-Mail as they were in need of banquet halls to hold an exhibition-cum-conference summit in the month of November, 2015. In reply to their e-mail, the complainant has arranged three banquet halls, namely, Rosewood, Banyan and Ebony for exhibition-cum-conference summit and necessary rental charges for hall, lunch and dinner were fixed.