Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with Parsudih P.S. Case No. 193 of 2015, registered for the offence punishable under sections 406, 420, 467, 468, 471, 120B/34 of the Indian Penal Code and Section 3(x) of the SC & ST (Prevention of Atrocities) Act, 1989.
(3.) It has been submitted by the learned counsel for the petitioners that petitioner no. 1 was the franchise of M/s Bright Ultra Infrastructure & Land Developer, Kolkata and so far as petitioner nos. 2 and 3 are concerned, they were merely employees of petitioner no. 1. It has further been submitted that the complainant himself was involved in collection of money and very surreptitiously he has put the blame upon the petitioners with respect to alleged misappropriation of the amount, which was collected by the company. It has also been submitted that so far as allegations under the SC & ST (Prevention of Atrocities) Act are concerned whatever stated in the complaint petition does not attract section 3(x) of the said Act and in such circumstances, entire criminal proceedings as against the petitioners deserves to be quashed and set aside.;