- (1.) The petitioner has preferred this revision under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973 praying for quashing the proceeding of Complaint Case No.C-30220 of 2011 pending before the Court of Learned Metropolitan Magistrate, 8th Court, Calcutta.
(2.) The backdrop of the revisional application, in brief, is as follows: The opposite party no.2 filed a petition of complaint before the Court of Learned Magistrate against M/s Gee Pee Infotech Pvt. Ltd. and three others including the petitioner on the allegation of committing offence under Section 138 read with Section 141 of the Negotiable Instruments Act, 1881 (hereinafter N. I. Act). It is alleged that M/s Gee Pee Infotech Pvt. Ltd. (hereinafter referred to as accused company) and its two Directors Bijay Kumar Agarwal and Kalpana Agarwal and the present petitioner being company secretary of the accused company approached opposite party no.2 for providing short term loan to the tune of Rs.50,00,000/- with an undertaking to refund the same within the stipulated period of time. The opposite party no.2 agreed to the proposal of the accused company and credited a sum of Rs.50,00,000/- in the account of the accused company through RTGS on September 10, 2011. The accused company in discharge of legal liability towards refund of the amount of loan issued an account payee cheque of Rs.50,00,000/- drawn on ICICI Bank in favour of the opposite party no.2. The cheque was dishonoured on presentation at Allahabad Bank, Red Cross Place Branch, Calcutta on October 31, 2011. The notice was issued under Section 138(b) of the N. I. Act calling upon the accused company to make payment of the amount of Rs.50,00,000/-. The accused company paid Rs.15,00,000/- in response to the notice, but the balance amount of Rs.35,00,000/- was not paid by the accused company. As a result, opposite party no.2 filed the petition of complaint before the Court of Learned Magistrate against the accused company, its two Directors and the petitioner who were in charge of and responsible for the day-to-day business of the accused company and they also enjoyed the overall control over the regular affairs of the accused company during the transaction of the opposite party no.2 with the accused company.
(3.) The petitioner and the other accused persons appeared before the Court of Learned Magistrate in response to the summons issued by Learned Magistrate. The plea of the accused persons was recorded by Learned Magistrate and the evidence of one prosecution witness has already been recorded, but the cross-examination of second prosecution witness has not yet been completed before the trial court. The petitioner has challenged the above criminal proceeding in the instant revisional application.;