RAJEEB KOTHARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revisional application the accused/petitioner has prayed for quashing of the proceeding in G.R. Case No. 2580 of 1996 pending before the learned 5th Metropolitan Magistrate, Calcutta under Sections 420/409/120B IPC.

(2.) An FIR being Hare Street Police Case No. 495 dated October 11, 1996 was started on the basis of the direction given to the DCDD (1) to cause investigation under the provisions of Section 156(3) CrPC by the learned Chief Metropolitan Magistrate, Calcutta on September 26, 1996.

(3.) After the investigation the Investigating Officer submitted charge-sheet finding a prima facie case of offence under Sections 120B/420 IPC against the three accused persons namely Rajendra Singh Kothari, since deceased, Sanjoy Kothari and Rajeev Kothari.