Debi Prosad Dey, J. - (1.) This is an application under Section 482 of the Code of Criminal Procedure for quashing the criminal proceedings being charge sheet no. 686 of 2014 dated 30.10.2014 arising out of Habra police station case no. 491 of 2013 dated 7th August, 2013 under Section 380/406 of the Indian Penal Code corresponding to GR case no. 3851 of 2013 pending before the learned Chief Judicial Magistrate, Barasat.
(2.) One Kameswara Rao father in law of the petitioner lodged a written complaint against the petitioner stating inter-alia that on 27th March, 2013 the petitioner left the house of the defacto complainant without any information and subsequently he came to know that he had taken away a Sum of Rs.1,00000/- from his office room and also took gold ornaments owing about 15/20 Voris. On enquiry the petitioner assured the dafacto complainant that he would return the said amount and gold ornaments by 31st July, 2013 but ultimately he did not do so. Accordingly on 7th August, 2013 the defacto complainant lodged the First Information Report against the present petitioner.
(3.) Admittedly, the present petitioner is the son in law of defacto complainant.;