RAJEEV JHAWER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has approached before this Court for quashing of the criminal proceedings in connection with G.R.Case No.1221 of 2009 arising out of Kolaghat Police Station, Case No.228 of 2009 under Section 279 of the Indian Penal Code read with Section 8B of the National Highways Act, 1956 read with Sections 201/190(1)/194 of the Motor Vehicles Act, 1988 pending before the Court of Learned Chief Judicial Magistrate, Purba Mednipur, Tamluk.

(2.) The petitioner is the Managing Director of Usha Martin Limited having its registered office at 2A, Shakespeare Sarani, Kolkata-700 071.

(3.) On September 26, 2009, the opposite party no.2 the National Highways Authority lodged a written complaint with the Officer in charge of Kolaghat Police Station alleging commission of offences punishable under Section 279 of the Indian Penal Code read with Section 8B of the National Highways Act, 1956 read with Sections 201/190/(1)/194 of the Motor Vehicle Act against Usha Martin and M/s. Commercial Carriers Pvt.Ltd. Sakchi (JSR).