SOVA MUKHERJEE Vs. RAJIV MEHRA

JUDGEMENT

(1.) -This criminal revision is directed for quashing of the proceedings sprang up from the complaint case No. 1468 of 1994 pending disposal before the learned Metropolitan Magistrate, 11th Court Calcutta.

(2.) The facts, as much as, they are relevant for the purpose of the decision in criminal revision are as follows:-

(3.) The respondent opposite parties sold Indian made foreign liquor to the petitioner revisionists.