PRAFULLA KUMAR DEB Vs. SURESH CHANDRA DE

JUDGEMENT

(1.) THIS petition of revision arises out of a complaint instituted by the Opposite Party (Complainant) against the petitioner under sections 420 and 406 I.P.C.

(2.) ON the 10th January 1950, the trial Magistrate, to whom the case had been transferred, ordered the Executive Engineer, P.W. D., Haflong, to stop payment of the pending bills of the accused to the extent of Rs. 7,025 until further orders from the Court.

(3.) THE case of the complainant was that the accused received from him by instalments a sum of Rs. 7,025 by means of false pretences. He promised that he would pay him half of the profits of a contract which he had obtained and' which the complainant agreed to finance. He further stated that the accused got payments from the P.W. D. and did not deposit the amount with him according to the terms of the contract between them and requested that further payments to him be stopped as he was a Pakistani and intended leaving the jurisdiction of the Court soon after receiving the money from the Government.