Debi Prosad Dey, J. - (1.) CRR 188 of 2014 has been filed for quashing the FIR being Domjur Police Station Case No. 217 of 2013 dated 20th March, 2013 under Sections 409/408/34 of the Indian Penal Code pending before before the learned Chief Judicial Magistrate, Howrah.
(2.) Learned advocate appearing on behalf of the petitioner contends that in fact a dispute cropped up between the parties to the effect that some properties were disposed of by some of the trustees. Being aggrieved by and dissatisfied with the same this FIR has been started against the petitioner without any rhyme and reason and in fact the dispute appears to be of civil in nature.
(3.) Learned advocate for the State submits that charge sheet has already been filed in the meantime. The factum of filing the charge sheet has not also been incorporated in the application for quashing the FIR. In that view of this case, we cannot look into the evidences collected by the Investigating Officer in order to appreciate the same like that of trial court and in that view of this case, the instant application for quashing the FIR becomes infructuous and accordingly calls for no action.;