UTTARA DEB Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD learned counsel, Mr. R. Dutta for the petitioner and learned P.P., Mr. A. Ghosh for the State respondent.

(2.) THIS is a petition challenging order dated 23.02.2011 passed by learned Judicial Magistrate, First Class, Agartala in G.R. Case No. 279 of 1999 wherein the learned Magistrate directed that charge should be framed against the petitioner, Uttara Deb and other five accused persons for commission of offence punishable under Sections 409, 468, 471 and 34 of IPC.

(3.) IT is submitted by Mr. Dutta, learned counsel of the petitioner that the petitioner was in the Receipt Section for one day and only for her action on one day she has been entangled in the case.