DIPANKAR BAGCHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This criminal revision is directed against an order passed by the learned Court below refusing to discharge the petitioner in connection with a proceeding relating to the offence punishable under Section 500 of the Indian Penal Code and for quashing of the said proceeding.

(2.) The supplementary affidavit filed in Court on behalf of the petitioner containing the petition of complaint be kept with the record.

(3.) It is well settled that a criminal complaint can be quashed only when it is found the allegations made in such complaint together with those appearing from the initial deposition of the witnesses do not disclose commission of any offence. At this stage the truth or falsehood of the allegations cannot be gone into nor any defence material can be taken into consideration.