AJAI KUMAR JAIN AND ORS. Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2016-5-5
HIGH COURT OF CALCUTTA
Decided on May 04,2016

Ajai Kumar Jain And Ors. Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Shivakant Prasad, J. - (1.) The petitioners have approached this court praying for quashing of the proceeding of G.R. Case No. 925 of 2008 under Ss. 120B/420/468/471 IPC, in connection with Hare Street Police Station Case No. 180 dated 05.4.2008, pending before the learned Metropolitan Magistrate, 5th Court, Calcutta.
(2.) Chronological event leading to this case is that on January 18, 2008, opposite party No. 2 filed a complaint under Sec. 156(3) of the Cr.P.C. before the learned Chief Metropolitan Magistrate, Calcutta alleging offences under Ss. 420/467/468/471/120B IPC against Siemens India Ltd., J. Schubert, Harminder Singh and Tata Share Registry Ltd.
(3.) None of the petitioners were named or even referred to in that complaint and there was not even a single allegation against any of them to be found therein.;


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