- (1.) These two criminal revisions have been heard together.
(2.) The petitioner of CRR 2415 of 2016 is Chandan Kumar Saha, who is the accused no.5 and the petitioner of CRR 2416 of 2016 is Kashinath Singh, who is the accused no.4 both in Complaint Case No. 3491 of 2015 now pending before the learned 8th Judicial Magistrate, Alipore. In these two revisional applications, it has been prayed for by those accused-petitioners that the said proceeding which was initiated before the learned Chief Judicial Magistrte, South 24-Parganas at Alipore, under Sections 420/406/120B of the Indian Penal Code be quashed.
(3.) The fact relevant for the purpose of adjudication of these two revisional applications can be stated in brief thus: That one Rai Hitendra Nath Chaudhuri and Rai Hirendra Nath Chaudhuri entered into an agreement dated 22.05.1992 with the petitioners and 8 others to sale a plot of land and one agreement to sale was executed on 2nd May, 1992. One Binay Krishna Singh and his wife Bimala Singh that is the accused Nos.9 and 10 (O.P. Nos 2 &3) of the complaint introduced the complainant (O.P. No.1) and his brother (O.P. No. 4) to the accused Nos. 1 to 8 and Late Suhas Roy and his son Late Chinmoy Roy. It is also the case of the complainant that accused No.9 who was in property matters allured the complainant and his said brother to invest in property. ;