S.Barman Roy, J. - (1.) By this common order both these two petitions under section 482 of the Code of Criminal Procedure filed by the same petitioner are being disposed as identical questions of facts and law have been raised.
(2.) In these two petitions petitioner has prayed for quashing the FIRs in Birpara P.S. Case No. 4/2002 under sections 406/409 IPC and Birpara P.S. Case No. 55/2002 under sections 406/409 IPC and all investigation in connection therewith.
(3.) It is alleged that Hanuman Tea Co. Ltd. is the owner of the Ramjhora Tea Estate situated at Birpara of Alipurduar in the State of West Bengal. Petitioner was Director of the said Hanuman Tea Co. Ltd. However, petitioner claims to have resigned from the Directorship of the said Company on or about 18.7.2002. He further claims that at no material point of time petitioner was owner or occupier of the said Tea Estate nor had he any control over the affairs of the same.;