SAMAR DAS Vs. B. CHOUDHURY

JUDGEMENT

(1.) Order Heard Mr. Samar Das, learned counsel appearing for the petitioner as well as Mr. B. Choudhury, learned P.P., appearing for the State-respondent.

(2.) The allegation levelled in this case is that, the victim was severely beaten by the accused-petitioner and was admitted to hospital.

(3.) Mr. Das, learned counsel submits that the victim, Rupak Modak was discharged from the hospital just after three days and there are no grievous injuries on his persons.