ARPITA GUIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All the above numbered revisional applications are taken up together for hearing as the facts of the above mentioned three revisions are almost the same and the question of law involved in the said three applications is also identical.

(2.) Therefore, the revisional applications are disposed of by delivering common judgment as follows:- The petitioner is an Assistant Teacher of Barhra High School. She is at present under suspension. She has lodged a complaint before the police against some teachers of the said school who are the private opposite parties herein. On 15th January, 2016 on the basis of which Kankartala P.S. Case No.06 of 2016 dated 29.01.2016 under Sections 341/342/354/323/506/509/34 of the Indian Penal Code was initiated. Investigation of the said case pended in filing charge sheet. The case is pending in the Court of learned Judicial Magistrate Dubrajpur, Birbhum.

(3.) The fact of CRR 1071 of 2020 is that one Kanchan Adhikary, a teacher of the above named school filed complaint against the petitioner in which one Rajendra Prasad Dey, advocate represented the said Kanchan Adhikary. Subsequently, the said Rajendra Prasad Dey became Additional Public Prosecutor attached to the Court of the learned Judicial Magistrate at Dubrajpur. After being the Additional Public Prosecutor he recused from the trial of G.R. Case No.27 of 2016 initiated at the instance of Kanchan Adhikary.