Rabin Bhattacharyya, J. - (1.) This Criminal Revision has been hit upon by the petitioner revisionist for quashing of the proceedings being Special Court Case No. 1 of 1988 arising out of G.R. Case No. 153/1982.
(2.) The history of the litigation is briefly indicated: The petitioner while he was working as a Cashier at Banitabla Branch of the United Commercial Bank, shortly after 1 Oclock on 1/3/1982 received an urgent message from his home over telephone. Rabindra, left for home on that day after entrusting the key to the petitioner although he was not authorised to do so in view of the procedure of the Bank. Subsequently, it found its way in the key register on the strength of a letter received by the petitioner at 2.30 p.m. on the same day. Rabindra could not leave any information to The Divisional Office, as the telephone of the. Bank went out of order.
(3.) The Bank as usually was drawn to a close after days work and the Asstt. Cashier informed the petitioner his inability to attend the office on the next day which prevented him to make over the key to the Manager But is was detected on verification of the account of the Bank on the day following that there was a considerable Shortage of Rs. 1,30,630.00 which triggered off the dispute. At an interval of couple of days, the information was lodged with the P.S. and action both criminal and civil was intiated.;