ERAAYA LIFESPACES LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioners in this application have prayed for quashing of the investigational proceeding being GR Case No. 3134 of 2025 under sec. 3(5)/336 (3)/338/340(2)/49/61(2) of the Bharatiya Nyaya Sanhita, 2023 (in short BNS) presently pending before the Court of learned Chief Judicial Magistrate, Murshidabad.

(2.) Petitioner no.1 is a public limited company and petitioner no. 2 to 4 and 7 to 8 are directors of the petitioner no.1, whereas the petitioner no.5 is the Company Secretary and petitioner no.6 is the Chief Financial Officer (in short CFO) of the petitioner no.1/company.

(3.) Berhampore Police Station Case no. 1057 of 2025 dtd. 17/5/2025 corresponding to aforesaid GR case no. 3134 of 2025, was registered on the basis of a letter of complaint dtd. 28/2/2025, lodged by opposite party (in short OP) No.2 herein against the present petitioners and two other accused persons. The allegation levelled in the said letter of complaint interalia is as follows:-