KAUSHIK SAHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Mr. Kaushik Saha, the petitioner herein has preferred the present petition invoking the inherent jurisdiction of this court under sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.). He seeks the quashing of the impugned proceedings of CID Police Station Case No. 10 of 2021 dtd. 8/9/2021 under sec. 420/120 B of the Indian Penal Code, 1860 (IPC).

(2.) Heard Mr. Rajdeep Majumdar, learned counsel for the petitioner as well as Mr. Sudesh Joshi, learned Public Prosecutor for the State.

(3.) The learned counsel relied upon the judgment of the Supreme Court in State of Haryana and others v. Ch. Bhajan Lal and others AIR 1992 SC 604. The relevant paragraph reads as under:-