ANCHAL ADHIKARY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revisional application, the petitioner has prayed for the following reliefs:-

(2.) The factual background in which the aforesaid reliefs were prayed for is summarised as follows.

(3.) A complaint was lodged by a de-facto complainant/petitioner before the Officer-in-Charge, Titagar Police Station, on January 4, 2020, following which the relevant Police Station registered an FIR on January 04, 2020, under Ss. 417/376/506/120B of the Indian Penal Code, 1860. The relevant investigating officer submitted a charge sheet against the opposite party no. 2 within five days on January 9, 2020, under Ss. 417/376/506 of the Indian Penal Code, 1860. After filing the charge sheet, the learned Additional Chief Judicial Magistrate, Barrackpore, committed the case to the Court of Session, and the case was registered as S.C. Case No. 41 of 2020. The said case was transferred to the Court of Additional Sessions Judge, 3rd Court, at Barrackpore.