SADHAN KUMAR BORAL Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Case No. 2578 of 1994 is directed against the proceeding in Case No. 3 of 1993 pending in the Court of the learned Judge, 3rd Special Court, Calcutta, and the Criminal Revision Case No. 146 of 1994 is directed against the proceeding in Case No. 10 of 1993 pending in the Court of the learned Judge, 1st Special Court, Alipore.

(2.) In both the cases the revision has been filed for quashing of the proceeding under Section 401 read with Section 482 of the Code of Criminal Procedure.

(3.) That in case No. 3 of 1993 upon which the Criminal Revision Case No. 2578 of 1994 has arisen, the petitioner No. 1 in that petition was an officer and the petitioner No. 2 was an employee of the State Bank of India, Netaji Subhas Road Branch, Calcutta. In 1988 for offences under Section 5(2) read with Section 5(i)(d) of the Prevention of Corruption Act, 1947 corresponding to S. 13(2) read with Section 13(1) of the Prevention of Corruption Act, 1988 along with the offences under Sections 120B/420/419/468/471 of the Indian Penal Code, a chargesheet was submitted before the 3rd Special Court, Calcutta on 22-3-93 and thereupon the learned Judge, Special Court took cognizance of the offence on 22-3-93. In Criminal Revision Case No. 1646 of 1994 which has arisen out of Case No. 10 of 1993 pending in the Court of the learned Judge, 1st Special Court, Alipore, the petitioners in that petition are all officers of the U.C.O. Bank and posted in different branches of that Bank. For offence under Section 120B/420/468/477A of the Indian Penal Code and 5(2) read with S. 5(i) (d) of the Prevention of Corruption Act, 1947 corresponding to Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 charge-sheet was submitted before the Court of the learned Judge, 1st Special Court, Alipore and cognizance was taken thereupon.