ROGINA BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revisional application is against an Order dtd. 7/4/2017 passed by the learned Additional Chief Judicial Magistrate, Rampurhat, Birbhum in G.R Case No. 307 /17 relating to Rampurhat Police Station Case No. 109/17 under Ss. 448/394/506/34 of the Indian Penal Code and adding Sec. 411 of the I.P.C and quashing of the charge-sheet in the said case.

(2.) As seen from the FIR the petitioner Rogina Bibi is the complainant and the opposite party No. 2 and 3 are the accused persons in this case. Charge-sheet has been submitted against the opposite party No.2 and 3 for offence punishable under Ss. 448/394/411/506/34 of the IPC as such prayer for quashing of the charge-sheet appears to be misconceived.

(3.) The relief prayed for by the petitioner is against the Order dtd. 7/4/2017 passed by the learned Additional Chief Judicial Magistrate, Rampurhat, Birbhum in G.R Case No. 307/17 relating to Rampurhat P.S Case No. 109/19.