DILIP KUMAR MUKHARJEE Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Opposite party No. 2, R. K. Sethy, on the basis of information lodged F.I.R. against the present petitioner being the Secretary, Nataraj Khadi Shilpa Samity, District-Bankura. It was alleged that the present petitioner and some other unknown persons entered into a criminal conspiracy with dishonest intention to cheat the Government India and pursuant thereof, they had formed a Co-operative Society named as "NATARAJ KHADI SHILPA SAMITY", Village & Post Officer-Kakatia, District- Bankura and also at 16, Ichlabad Road, Burdwan. The said society was registered with the Government of West Bengal on January 2, 1982. They managed to obtain recognition as a 'Certified Institution by the Khadi and Village Industries Commission, Government of India. It was alleged that the petitioner along with the said unknown persons managed to obtain interest free loan from the said commission towards capital expenditure and working capital in order to produce "Silk Khadi". But they utilized the same for their personal gain and prepared fake and forged documents showing production of silk by their 'Samity' in order to obtain further assistance.

(2.) Thus the petitioner and such persons succeeded to cheat the Government of India through the said commission to the tune of Rs. 14. 35 lakhs that was outstanding, till November 30, 1992.

(3.) On the basis of such information, the RC. 11/S/1992-Cal. was registered under Sections 120B, 420, 467, 468 and 471 of the Indian Penal Code.