NILMANI BHATTYACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant Criminal Revision has been preferred against Order dtd. 17/5/2017 passed by the Learned Judge, Special Court (1st Court) Hooghly at Chinsurah in connection with special case No. 7 of 2015 arising out GR Case No 1902 of 2013 corresponding to Chinsurah P.S Case No. 366 of 2013 dtd. 18/11/2013 U/s 409/420/379 IPC.

(2.) A very short point is involved in the instant revisional application.

(3.) One application was filed by the present petitioner before the Chief Judicial Magistrate Hooghly u/s 156(3) of Cr.P.C. against the private OP No. 2 for alleged commission of offence U/s 409/420/323 of IPC.