KAMAL KANTA PAL Vs. AJOY KUMAR BANDAPADHYA

JUDGEMENT

(1.) The petitioner hereinabove has come up before this Court against an order of 6.6.2000 passed by the learned Additional Sessions Judge, Midnapore in Criminal Revision No. 65 of 1998 thereby affirming the order dated 9.3.98 passed by the learned Judicial Magistrate, Tamluk in Case No. 260C of 1997 (TR No. 178 of 1997).

(2.) Pursuant to a PETITION OF COMPLAINT filed by the petitioner hereinabove case No. 260-C of 1997 was registered before the learned Sub-Divisional Judicial Magistrate, Tamluk against the accused/opposite P ies which was numbered as case No. 260-C of 1997 cognizance was taken by the learned S.D.J.M. and the case was transferred to the file of the learned Judicial Magistrate, 3rd Court Tamluk.

(3.) Upon transfer of the said case the learned Trial Magistrate after considering the initial Ejhar and other documents being prima facie satisfied issued process against the accused/opposite parties under Sections 352, 448, 427, 337, 500 and 34 of the Indian Penal Code and under Sections 448, 427, 337 and 34 against the accused/opposite party Nos. 1, 2 and 3 respectively. The accused/opposite parties appeared before the learned Magistrate and were enlarged on bail.