CHANCHAL KUMAR SANYAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioners in this case by filing an application under section 401 read with section 482 of the Criminal Procedure Code sought for quashing of the proceeding in connection with Khanakul P.S. Case No.64 dated 27.06.2004 under sections 406/420/ 409/34 of the Indian Penal Code.

(2.) Grievances of the petitioner, as ventilated in the application, may briefly be states as follows: Petitioner No. 1 is the Manager of a Co-operative Milk Society in the name and style of "Damadar Co-operative Milk Union Limited". Petitioners No.2 to 4 are associates of the said society.

(3.) On 27.06.2004 the opposite party No. 2, Ram Prosad Ghosh, lodged a complaint against the present petitioners. It was alleged that the complainant was a milkman by occupation. He along with others used to supply milk to the society, Damadar Co-operative Milk Union Limited. The petitioner No. .1 and others of the society used to buy milk from the complainant and others. On 10.0)6.2004, the petitioners stopped buying of milk from the present petitioners without any prior intimation. It was alleged that the present O.P. No.2 and others supplied milk to the extent of 77,431.5 litres which was of the value of Rs.7,74,315/- only.