BIJOY SANKAR PAUL Vs. SUVADIP BHATTACHARJEE

JUDGEMENT

(1.) The petitioner has challenged an order dated 21.01.2019 passed by learned Addl. Chief Judicial Magistrate, West Tripura in Criminal case No.160 of 2016.

(2.) Brief facts are as under:

(3.) This application was rejected by the learned Magistrate by impugned order dated 21.01.2019 making following observations: