PARTHA DEB ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is an application for quashing of a First Information Report relating to new Market Police Station (J2/d. D.) Case No. 85/07 under Sections 420/467/468/471/120b of the Indian Penal Code.

(2.) HEARD Mr. Arup Chatterjee, the learned Counsel, appearing on behalf of the petitioner. Mr. Sandipan Ganguly, the learned advocate appearing on behalf of the defacto-complainant as well as Mr. Sanat Chowdhury, the learned counsel appearing on behalf of the State. Perused the Case Diary.

(3.) MR. Arup Chatterjee, the learned Counsel, appearing on behalf of the petitioner submitted before this Court that the petitioner is absolutely innocent and no way involved in the commission of the offences as alleged or at all. He has no connection with the service provided by the accused no. 2 through his proprietorship concern Regional Resource Development Organization. He is only one of the Promoter-Director of the two companies promoted by his parents. The complainant have intentionally and deliberately made various misrepresentations and misleading facts in the petition of complaint.