INDRA NARAYAN GANGULY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By these 4 revisions the accused has challenged the order of taking cognizance passed by the learned Judge, Calcutta, 3rd Special Court, by order No. 1, dated 27-6-94 in 4 cases, namely Case. No. 9 to Case No. 12 of 1994.

(2.) Accordingly, 4 revision cases have beenmoved challenging order No. 1, dated 27-6-94 passed by the learned Judge, Calcutta, 3rd Special Court, in those 4 cases and as the 4 revision cases, being Criminal Revision Case No. 455 to 458 of 1995, invoke the similar question of law, these 4 cases have been taken up together and disposed of by this judgment.

(3.) The short fact leading to the cases are that on the ground of criminal breach of trust by the petitioner in disbursing the salary of the staff of Home Department for the period from March, 1987 to September, 1990 involving an amount of Rs. 1,21,372.19 and for the month of August, 1990 regarding discrepancy of an amount of Rs. 5,625.10, four F. I. R. were lodged and the matters were assigned or referred to by the Government to the Court of Judge, 3rd Special Court, Calcutta and 4 cases have been registered in the said Court being Case Nos. 9 to 12 of 1994 and in the said 4 cases by Order No. 1, dated 276-94 the learned Special Judge took cognizance in the said four cases upon the charge-sheet submitted for an offence under S. 409 of the Indian Penal Code and issued summons. The said order of taking cognizance is the subject-matter of challenge in the four revision cases.