Siddhartha Chattopadhyay, J. - (1.) This revisional application under Section 482 of the Code of Criminal Procedure has been filed for quashing of Reg ent Park P.S. Case No. 56/2017 dated 11.3.2017 under Sections 406/420/409 of the Indian Penal Code.
(2.) According to the petitioner, the concerned Industry has become sick and, as a result, he was not in a position to pay the dues of the workers. A case has been initiated against him which is a cyclostyle copy. According to him, since there is no ingredient of Sections 406/420 of the Indian Penal Code, the proceeding should be quashed.
(3.) As against this, the learned counsel appearing on behalf of the State submitted that after lodging of the FIR, the I.O. concerned had issued notice to him under Section 41A of the Code of Criminal Procedure. The present accused petitioner did not respond to that by attending before the concerned I.O. He has prayed for time. Thereafter, another notice was issued under Section 41A of the Code of Criminal Procedure but that has not been honoured by the present accused petitioner.;