TARUN KHANDAIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner who happened to be the defacto-complainant of the Ketugram Police Station Case No. 6 of 2007, now being pending before the Learned Additional Chief Judicial Magistrate, Katwa being G.R. Case No. 14 of 2007, under Sections 147/148/149/323/325 of the Indian Penal Code has moved this Court against an order passed in connection therewith, whereby the petitioners prayer for further investigation of the case has been rejected.

(2.) The learned advocate appearing on behalf of the petitioner submitted before this Court that initially the FIR was recorded for an offence punishable under Sections 147/148/149/323/325/307 of the Indian Penal Code. However, after investigation police has submitted chare-sheet under Sections 147/148/149/323/325 of the Indian Penal Code. The entire grievance of the petitioner is this that although a case for an offence punishable under Section 307 of the Indian Penal Code has been made out still police has not submitted charge-sheet for the said offence.

(3.) Heard the Learned Counsels appearing on behalf of the parties. Perused the Case Diary and more particularly the order impugned.