SK HAMID Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal revision under Section 482 of the Code of Criminal Procedure (hereafter described as the Code, for short) is filed by one Sk. Hamid (hereafter described as the petitioner) challenging an order dated 29th November, 2017 passed by the Learned Additional Chief Judicial Magistrate, Bishnupur in Sessions Case No. 2 (08) of 2017 arising out of G.R. Case No. 67 of 2016 (IndAs Police Station Case No. 8 of 2016 dated 24th January, 2016).

(2.) At the outset, it is recorded that the matter was previously fixed on 18th June, 2021. On that date the opposite party no. 2 was not represented. The matter was adjourned and today is fixed for hearing of the matter in presence of both sides only to facilitate the opposite party no. 2 to appear before this Court. However, the opposite party no. 2 remains absent. Accordingly, the instant criminal revision is heard in presence of the learned Advocate for the petitioner and the learned Advocate for the opposite party no. 1, State of West Bengal.

(3.) Before dealing with the contention raised by the Learned Counsels for the petitioner and the opposite party no. 1, the following facts are required to be stated:-