AMITAVA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN this application under section 482 of the Code of Criminal Procedure, the petitioner sought for quashing of the FIR relating to Krishnanagar Sadar police Station Case No. 57/06, under section 323/379/384 of the Indian Penal code and the investigational proceedings commenced thereupon.

(2.) HEARD, Miss Sutapa Sanyal, Advocate appearing on behalf of the petitioners and Mr. Rabi Sankar Chatterjee, Advocate appearing on behalf of the State. None appeared on behalf of the opposite party, although the learned advocate of the opposite party has already entered appearance. No affidavit in opposition has been filed by the opposite party No. 2 herein, which they sought to file.

(3.) MISS Sutapa Sanyal, Advocate appearing on behalf of the petitioners submitted before this Court that in terms of a hire purchase agreement executed on October 30, 2004, and entered into between financier A. J. Finance Private limited and the hirer the opposite party No. 2 herein, the said hirer obtained a loan to the tune of Rs. 4. 2 lakhs from the said financier for purchasing the vehicle and purchased a brand new Toyota Qualis Jeep. As per the said hire purchase agreement the opposite party No. 2 was obliged to liquidate the entire amount of loan by 60 equal monthly instalments. However, only after making a payment of Rs. 9,360/- as first instalment, the opposite party No. 2 became defaulter. The said agreement contained a specific default clause in terms whereof in the event of failure of the opposite party, the hirer, in making payment of instalment money within the stipulated period the financier shall have every right to recover and re-possess the vehicle. Since the hirer was in default, only after making payment of a single instalment, the financier company with the help of his representatives, the petitioners herein, recovered and repossessed the vehicle and such recovery of the vehicle was duly intimated to the local police station. Before taking over the custody of the said vehicle, the financier also availed the remedy available to him under the agreement and raised his claim by referring the matter for arbitration. In arbitration the financier also obtained an award in his favour that the financier is entitled to the custody of the said vehicle.