(1.) This revisional application under section 482 of the Code of Criminal Procedure on behalf of the petitioner Manoranjan Hor is directed for quashing of the proceeding being Special Case No. 1 of 1982 pending before the Ld. Additional Sessions Judge, Darjeeling, arising out of a written complaint filed by the Inspector of Police C. B. I. S. E. P. , Sub-Unit Siliguri in the Court of the Ld. Judge Special Court at Darjeeling on 18.11.82 against the petitioner and one Naresh Chandra Saha for offences punishable under sections 109/120B/420/511, I. P. C. cognizance was taken by the Special Court on the said complaint on 19.11.82. The case was allotted to the Special Court for trial by notification No. 12413-J dated 9/10.5.82 of the Judicial Department, Govt. of West Bengal.
(2.) It appears from the petition of complaint that it has been alleged that the petitioner and one Naresh Chandra Saha entered into and were parties to criminal conspiracy to cheat the government by claiming false Leave Travel Concession claim hereinafter referred to as "L. T. C. claim" for short.
(3.) It has been stated therein that the petitioner had been working as Section Supervisor (operative) in the office of the Divisional Engineer, Telegraph at Siliguri in the district of Darjeeling.