SUNIL RANJAN Vs. SAMAR ROY
LAWS(CAL)-1986-2-4
HIGH COURT OF CALCUTTA
Decided on February 21,1986

SUNIL RANJAN Appellant
VERSUS
SAMAR ROY Respondents


Referred Judgements :-

S.MITTER V. STATEAS [FOLLOWED ON]



Cited Judgements :-

GUJARAT INDUSTRIAL INVESTMENT CORPORATION LTD. VS. NARSIBHAI ARJANBHAI NAKHUA [LAWS(GJH)-2012-12-271] [REFERRED TO]


JUDGEMENT

- (1.)This Rule is directed against an order dated June 11, 1980 passed by Shri B. Banerjee, learned Metropolitan Magistrate, 17th Court, Calcutta framing charge under S.406 of the Penal Code against the accused-petitioner in cruise No. C/933/1979.
(2.)The petitioner's case seems to be that he is the owner of a truck. In June, 1975 he borrowed Rs. 20,000/- from M/s. Ganesh Narayan Brijlal Limited by mortgaging the said truck. The ownership of the truck remains with him. But certain papers were created showing that the petitioner was taking the truck on hire-purchase agreement from the said firm of financiers. In July, 1976 the truck met with a serious accident and it is lying in a Petrol Pump on the Jessors Road, Dum Dum. A claim was lodged by the firm of financiers through the petitioner as he happens to be the registered owner of the said vehicle. This claim was not ultimately pursued.
(3.)On the allegation that the petitioner did not pay the balance under the hirepurchase agreement the financiers filed a suit in the Original Side of this High Court and obtained an order whereby a Receiver was appointed in respect of the said truck.


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