SAMARENDRA NATH KUNDU Vs. SADHANA DAS

JUDGEMENT

(1.) This appeal impugns the judgment and order of the High Court at Calcutta [The High Court] dtd. 2/5/2012 in Criminal Revision No. 874 of 2008, by which the revision application of the first-respondent Smt. Sadhna Das (hereinafter referred to as the complainant) against the order of Chief Judicial Magistrate, Alipore, South 24- Parganas [The learned Magistrate] dtd. 28/12/2007 in Case No. C-1107 of 2001 was allowed and the learned Magistrate was directed to proceed against the accused (the appellants herein).

(2.) The relevant facts are as under:

(3.) We have heard learned counsel for the parties.