PRADIP KUMAR BISWAS,J. - (1.) THIS is an application under Section 482 of the Code of Criminal Procedure filed at the instance of Dr. Jai Prakash Gaur and Harish Kumar Vaid seeking to quash the proceedings of Complaint Case No. C -173/2000 under Sections 420/467/468/471/120B of the Indian Penal Code, pending before the learned Metropolitan Magistrate, 13th Court, Calcutta.
(2.) THE short facts leading to the filing of the present revisional application are as under: Petitioner No.1 is the Chainnan while petitioner No.2 is the Secretary of a concern named and styled as M/s. Jai Prakash Industries Ltd. (hereinafter referred to M/s. Jai Prakash). M/s. Jai Prakash received a letter sent by the opposite party No.2 dated 14.3.1995 wherein it was stated that 1000 shares of M/s. Jai Prakash was sent by opposite party No.2 for transfer in his name and the company was further informed that he had not yet received the shares as yet.
(3.) M /s. Jai Prakash was surprised to receive such letter sent by the opposite party No.2 and after going through the records no trace was found of such share certificates allegedly sent by the opposite party No.2 and thereafter they duly informed the opposite party No.2 regarding the non receipt of such share certificates sent by the opposite party No.2 through a communication dated 20.3.1998.;