PRADYUT SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant Criminal Revisional application has been preferred under Sec. 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.), by the petitioner seeking quashing of the proceeding being Arambagh P.S. Case No. 1066 of 2016 dtd. 11/11/2016 under Ss. 406/420 of the Indian Penal Code corresponding to G.R. No. 2090 of 2016, pending before the Court of the Learned Additional Chief Judicial Magistrate at Arambagh, District - Hooghly.

(2.) The brief facts, leading to the filing of this instant Criminal Revisional application, are that the petitioner runs a small business of selling chicken and poultry feed under the name and style of Loknath Feed Centre. The business is registered with Harinkhola-2 Gram Panchayat, and has a valid trade certificate issued in its name.

(3.) Opposite Party No. 2 is a supplier of chicken and poultry feed. The petitioner has been buying feed from him regularly since 2012, and both parties had a long and smooth business relationship.