Indrajit Chatterjee, J. - (1.) This is an application under section 482 of the Code of Criminal Procedure, 1973 in which the petitioner-accused has prayed for quashing of the proceeding under Section 500 of the Indian Penal Code, being C.R. Case No. 433 of 2013, now pending before the learned Judicial Magistrate, 2nd Court at Siliguri, District: Darjeeling.
(2.) The fact relevant for the purpose of adjudication of this quashing proceeding can be stated in brief thus:
(3.) That admittedly, the complainant was engaged as one Advocate by the accused and there was some dealing regarding the purchase of one property in Calcutta for which the accused entrusted the complainant to give legal advice and also to see that there must not be any problem regarding the transfer of the share of that property in the name of the accused, who is admittedly one Promoter.;