KRISHNA CHANDRA PAUL Vs. MOHAMMAD NANTU SK

JUDGEMENT

(1.) -Inspite of service none appears for the opposite parties. Affidavit of service may be kept with record. The matter is taken up for hearing.

(2.) This revisional application is for quashing of a proceeding being C.R. Case No. 177 of 1994 pending in the court of the learned sub-Divisional Judicial Magistrate, Kalna, Burdwan.

(3.) The Opposite party No. 1 filed a petition of complaint in the court of the learned Sub-Divisional Judicial Magistrate, Kalna alleging commission of an offence under section 406/420 of the Indian Penal Code. In the petition of complaint it was alleged that the opposite Party No.1 took a loan of Rs. 6000/- on 28.6.1991 from the Bank of India, Dhatrigram Branch by mortgaging a gold ornament weighing about 0.38 grams. It was alleged that the Opposite Party No. 1 paid Rs. 8,328/- in full payment of the said loan with interest on 10.6.94. But the Bank authority refused to return the mortgaged gold ornament.