Sunil Jaiswal vs The State Of West Bengal & Anr
2022 Latest Caselaw 6262 Cal

Form J(1)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                             Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri

                          CRR 2827 of 2022


                             Sunil Jaiswal.
                                  Vs
                     The State of West Bengal & Anr.

For the petitioner     : Mr. Arka Pratim Chowdhury, Adv.
                         Mr. Sunny Nandy, Adv.
                         Mr. Subha Pathak, Adv.

Heard on               : 05.09.2022

Judgment On            : 05.09.2022.


Bibek Chaudhuri, J.

The petitioner being the accused in connection with

Bidhannagar Cyber Crime Police Station Case No.58 of 2022 under

Sections 420/468 of the Indian Penal Code with added Sections

384/500/506/509 of the Indian Penal Code presently pending before

the learned Additional Chief Judicial Magistrate at Bidhannagar being

G.R. Case No.400 of 2022 has prayed for quashing of the said

proceeding on the ground that petitioner was the employer of the de-

facto complainant/opposite party No.2. After the opposite party No.2

was terminated from service, she has lodged a false complaint against

the petitioner.

I have gone through the entire record. I have also heard the

learned Advocate for the petitioner. I do not find any reason to

entertain the instant revision.

However, the instant revision is disposed of directing the

Investigating Officer to serve notice under Section 41A of the Code of

Criminal Procedure to the petitioner for interrogation. Prior to such

interrogation, the Investigating Officer shall not take any coercive

step against the petitioner.

The instant revision, is, thus, disposed of.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.110..