RITA GHOSH Vs. INDRANIL SAHA & ORS

JUDGEMENT

(1.) Challenging the legality and validity of the judgment passed by the learned Chief Judicial Magistrate, Murshidabad dated 7.8.2013, the present petitioner complainant has come before this court with a prayer to set aside the impugned order passed by the learned trial court and to convict the private respondents.

(2.) According to the present petitioner, there was an intimacy by and between the parties and that private opposite party no. 1 runs a laboratory bearing the name "Indranil Lab". The present opposite party has offered her to invest some money in the said laboratory on condition that 29% of the share of that laboratory will be given to her. Out of good faith, a partnership deed was entered into by and between them and she had paid Rs. 29 lacs in three successive occasions dated 13.08.2003, 14.08.2003 and 15.08.2003 respectively. But even after receiving the said amount neither the partnership deed was given effect to nor any money was given back to her.

(3.) Being aggrieved by and dissatisfied with the order of the learned trial court, she has come before this court.