MAYA RANI MANNA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revisional application, the petitioner sought to assail a judgment and order dated December 12, 2019, passed by the learned Judicial Magistrate, 3rd Court, Serampore, Hooghly, whereby the learned Magistrate rejected a petition under Sec. 173(8) of the Code of Criminal Procedure, 1973.

(2.) It appears that in the instant case, a charge sheet was filed by the Investigating Agency under Ss. 323/325/506 of the Indian Penal Code, 1860.

(3.) The defacto complainant by filing the said petition under Sec. 173(8) of the Code of Criminal Procedure prayed for further investigation of the case, inter alia, on the ground that the investigating agency ought to have incorporated Ss. 354A and 307 in the charge sheet.