Rongon Mukhopadhyay,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State as well as learned counsel for Opposite Party No. 2.
(2.) In this application, the petitioner has prayed for quashing of the entire criminal proceedings including the order dated 2.3.2001 by which cognisance for the offence under section 420 of the Indian Penal Code in connection with complaint case no 155 of 2000 has been taken.
(3.) The prosecution story as would appear from the complaint petition is that the accused persons are alleged to have accepted a policy being Policy No. 551328477, which was communicated to the complainant through a postcard. It has been alleged that on 26.03.2000, the father of the complainant namely Jagdish Prasad Sahu died and the complainant put forward a death claim. It has further been alleged that the accused persons had asked for an illegal gratification of Rs. 25,000/- for processing the death claim, which was however refused by the complainant. Thereafter it has also been alleged that on 23.03.2000, a forged back dated letter was written by the accused persons addressed to the complainant, in which it was intimated that the policy, which was taken in the name of the father of the complainant, was incomplete. The accused persons showed their intention to return the deposited amount of Rs. 5794 to the complainant.;