Tridib Sarkar vs The State Of West Bengal And Anr
2023 Latest Caselaw 2924 Cal

                 IN THE HIGH COURT AT CALCUTTA
                CRIMINAL REVISIONAL JURISDICTION
                          APPELLATE SIDE


The Hon'ble JUSTICE BIBEK CHAUDHURI


                            CRR 202 of 2022

                            Tridib Sarkar
                                 Vs.
                  The State of West Bengal and Anr.


      For the O.P No.2         : Mr. B.K Bose, Adv.

      For the State            : Mr. Rudradipta Nandy, Ld. App.,
                                 Ms. Sonali Das, Adv.


Heard on: 16 March, 2023.
Judgment on: 26 April, 2023.

BIBEK CHAUDHURI, J. : -

1.

The petitioner is a retired government employee. One Dr. Pankaj

Kumar Debnath, the defacto complainant and opposite party No.2 herein

lodged a written complaint with the Officer-in-Charge of Barrackpore

Cyber Crime Police Station stating, inter alia, that sometimes on or about

middle of March, 2015 the defacto complainant got a phone call from

Chandannagar Police Station and he was informed by the Police Officer

attached to Chandannagar Police Station that by using his name, phone

number and the address some unknown person sent a letter containing

death threat to one A. Banerjee. Subsequently, during the month of May,

2015 it was again informed to him that the said A. Banerjee received some

letters containing threats in various manners and in those letters the

name of the defacto complainant was used as the sender. The defacto

complainant had no knowledge about such threat letters. He also does

not know any person named A. Banerjee and accordingly he lodged a

General Diary in the local Police Station vide General Diary No.1491 dated

14th May, 2015. On and from 10th May, 2015 some unknown person

started placing online purchase order by cash on delivery mode in

different online merchants by using name, phone number and address of

the defacto complainant. The said matter was also informed to the

Barrackpore Cyber Crime Police Station vide GDE No.105 of 2015 dated

15th May, 2015. The defacto complainant further came to know from the

postal department that some articles had been posted by using his name,

phone number and address. He also came to know from the Director of

Public Grievances that some unknown person using his name, phone

number and address made certain grievances against the Headmaster of

the School where the defacto complainant is an Assistant Teacher.

Subsequently, on 17th August, 2015 the defacto complainant came to

know from Chitpur Police Station that by using his name, phone number

and address some unknown person sent a fake letter to one Saibal

Banerjee and on the basis of a complaint submitted by the said Saibal

Banerjee a case under Section 380 of the IPC was registered against him.

Since the defacto complainant never sent any such letter he duly

informed the entire fact to the local Police Station. Subsequently, on 25th

July, 2015, pursuant to an investigation conducted by the CID, West

Bengal, the defacto complainant came to know that a letter containing

threats was sent to the Chief Minister of the State of West Bengal using

the name, phone number and address of the defacto complainant. Finally,

the defacto complainant lodged a complaint with the Officer-in-Charge of

Cyber Crime Police Station at Barrackpore on 23rd September, 2015. On

the basis of the said complaint police registered FIR Case No.11 of 2015

dated 23rd September, 2015 under Section 500/506 of the IPC read with

Section 66(C) of the Information Technology Act.

2. During investigation the petitioner received a notice under Section

41A of the Code of Criminal Procedure and he came to know that he has

been implicated in the above mentioned case. It is alleged by the

petitioner that he has been falsely implicated in the case. However, he

surrendered before the learned Additional Chief Judicial Magistrate,

Barrackpore on 19th December, 2015 and enlarged on bail on the same

date. On completion of investigation police submitted charge-sheet

against the petitioner on the above mentioned penal provisions. After

filing of the charge-sheet, the petitioner preferred an application under

Section 482 of the Cr.P.C before this Court for quashing of the above

mentioned FIR case and G.R Case No.5572 of 2015 which arose out of the

said FIR case. The application filed by the petitioner before this Court was

registered as CRR No.1008 of 2019. The said revision was disposed of by

the Hon'ble Tirthankar Ghosh, J. vide order dated 12th March, 2020 with

the following order:-

"Pursuant to the order passed by this Court, a report has been placed before this Court by the Central Forensic Science Laboratory. However, no supplementary charge-sheet has been filed till date before the learned Judicial Magistrate, 1st Court, Barrackpore who is in seisin of the matter.

In view of the submissions advanced by the learned Public Prosecutor that within a week from date supplementary charge-sheet would be filed before the learned Judicial Magistrate, 1st Court, Barrackpore, I am of the opinion that the petitioner must be afforded an opportunity of availing the documents and papers along with the reports on which the prosecution intends to prove its case. If the petitioner is dissatisfied, the petitioner is at liberty to challenge the same at appropriate stage.

As the learned Public Prosecutor has submitted regarding the time period for submission of the supplementary charge-sheet no direction is passed by this Court. However, the petitioner will be at liberty to draw the attention of the court of the learned Judicial Magistrate in respect of the orders passed and pray for remedies which are available in the code.

With the aforesaid observations, CRR 1008 of 2019 is disposed of.

The I/C, Cyber Crime Police Station, Barrackpore Police Commissionerate is present in court. His further appearance before this court is dispensed with.

The report submitted by the Director, C.F.S.L be kept with the record.

Urgent Photostat certified copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities."

3. In view of direction passed by this Hon'ble Court in CRR NO.1008 of

2019, police submitted supplementary charge-sheet on 17th March, 2020

containing CSFL report before the court of the learned Judicial

Magistrate, 1st Court at Barrackpore. It is submitted by the petitioner

that the CSFL report in respect of the computer of the petitioner which

was searched during investigation clearly stated that "none of the search

hits could be construed as relevant". Therefore, the allegation of theft of

identity of the defacto complainant by the petitioner proves to be a false

allegation and charge under Section 66(C) of the Information Technology

Act, 2000 has not been made out. As the petitioner was not involved in

theft of identity of the defacto complainant he also cannot be held liable

under Sections 500/506 of the IPC. Therefore, the petitioner has prayed

for quashing of the charge-sheet.

4. The learned Advocate for the petitioner submits that the petitioner

is a retired government employee. He was never involved in the alleged

offence on which charge-sheet was submitted against him. The learned

Advocate for the petitioner submits that the petitioner is an innocent

person because the allegation against the petitioner is that the petitioner

sent threat letters, online purchase orders etc using the name, address

and phone number of the defacto complainant through his computer. The

computer of the petitioner was seized and it was scientifically examined.

Bit stream image of hard disk was prepared by the scientific experts of

CSFL and the said bit stream image was searched for key words. However,

none of the search hits could be construed as relevant. Thus, the basis

allegation that the petitioner sent letters containing threat calls to one A.

Banerjee, the Headmaster of School and also to the Chief Minister of this

State has not been proved by scientific examination. When the charge

under Section 66(C) of the Information Technology does not have any leg

to stand, the charge under Sections 500/506 of the IPC also cannot

stand.

5. Mr. Rudradipta Nandy, learned Advocate for the State of West

Bengal, on the other hand submits on production of case diary that the

online merchants such as flipkart, snapdel, myntra were requested to

share the IP address of the relevant orders placed before them on the

basis of cash on delivery. The IP address of the computer was duly sent to

the police authority and from IP location and IP address it was

ascertained that the petitioner had been using the computer having the

said IP address.

6. This was ascertained from the broadband application form

submitted by the petitioner wherefrom his identity and photograph was

also revealed to the Investigating Officer.

7. On careful perusal of the material in the case diary, this Court is of

the view that it would not be prudent to quash the charges-sheet filed in

connection with Barrackpore Cyber Crime Police Station No.11 of 2015

dated 23rd September, 2015 under Sections 500/506 of the IPC and

Section 66(C) of the Information Technology Act corresponding to G.R

Case No.5572 of 2015 pending before the learned Judicial Magistrate, 1st

Court at Barrackpore.

8. For the reasons stated above the instant revision is dismissed on

contest however, without cost.

9. Case diary be returned to the learned P.P-in-Charge.

(Bibek Chaudhuri, J.)