S.N. CHOUDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This petition under Sec. 482 Cr. P. C. has been filed for quashing the proceedings of Special case No. 2 of 1978 pending in the Court of 3rd Special Judge, Calcutta.

(2.) The petitioner stands charged under Sec. 420 read with 120B I.P.C. for having cheated Superintendent workshop of Light Ships to the tune of Rs. 12,815.22 paise.

(3.) The two employees of the workship who happened to be a public servants namely S.C. Biswas and D.P. Chowdhury are charge-sheeted, along with present petitioner, under Sec. 5(1)(d) read with Sec. 5(2) of the Prevention of Corruption Act, 1947, D.P. Chowdhury died before the charges were framed. Accused No. 2, S.C. Biswas also died after the charges were framed.