- (1.) HEARD Mr. Joy Sengupta, the learned advocate appearing with Mr. Imran siddique for the petitioner, Mr. Tirthankar Ghosh for the State and Mr. Sobhendu Sekhar Ray, the learned advocate, appearing with Mr. Partha chakraborty on behalf of the opposite party No. 2. Perused the impugned complaint as well as the other materials on record.
(2.) THIS is a case where the petitioner invoking inherent jurisdiction of this court sought for quashing of the FIR relating to Burdwan Police Station Case no. 230/2008 under sections 341/323/379/411 of the Indian Penal Code corresponding to G. R. Case No. 583/2008 now pending before the learned chief Judicial Magistrate, Burdwan.
(3.) THE allegations contained in the impugned FIR are as follows: "a Tata Truck Registration No. WB- 15a/4478 of which the petitioner is the registered owner while was proceeding from Burdwan to Kolkata on may 5, 2008 near Saktigar Bridge at around 6. 30 a. m. , in the morning, a group of 5/6 persons Intercepted the truck with a Tata Sumo Car and having introduced them as the men of the financier, forcibly took away the vehicle leaving the driver there. ";