IN RE : SRI KARTICK CHANDRA MULA Vs. STATE

JUDGEMENT

(1.) The present revisional application was preferred in the year 2000 wherein the petitioner expressed his grievance in respect of an order dated 09.06.1999 passed by the learned Additional Chief Judicial Magistrate, Tamluk.

(2.) The brief set of events which led the petitioner to approach this court is the act and actions of the Officer-in- Charge of the Kolaghat Police Station who after receiving the application filed under Section 156(3) of the Code of Criminal Procedure refused to register the F. I. R and/or investigate the case in its true perspective. The nature of the allegation according to the petitioner was amongst others under Sections 147/447/506/436 of the Indian Penal Code.

(3.) The order-sheets of the learned court below reflect that for a considerable period of time the Officer-in-Charge of the Kolaghat Police Station did not register the F. I. R and submitted a cryptic report before the court in the year 1999 when the case was dropped. Records of the case also reflect that for about 30 dates ( 4 years) the Officer-in-Charge was directed to appear before the court and he evaded the same and finally submitted a report.