BLUE STAR LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application u/s 482 of the Code of Criminal Procedure for quashing of a complaint case being CS No. 63855/2017 pending before the Learned 3rd Metropolitan Magistrate, Calcutta alleging offence u/s 415/418/420 IPC.

(2.) The brief fact of the matter is that the petitioner No. 1 is a Company and other petitioners are directors of petitioner No. 1. O.P. No. 2 is a proprietorship concerned who lodged the instant complaint before the Learned Metropolitan Magistrate.

(3.) The complaint contained that the OP No. 2 had a long business transaction with the petitioner No. 1 in respect of various contracts and projects since last 10 years and more. It is averted in the petition of complaint that time to time the complainant has been awarded with numerous contract for supply installation testing and commissioning for the petitioners.