SANDEEP KRISHNA ROHATGI Vs. SUMAN KONAR

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure filed by the accused of C.G.R No.3522 of 2016 arising out of New Alipore Police Station Case No.231 of 2016 dtd. 1/8/2016 under Ss. 341/323 of the IPC.

(2.) The accused/petitioner represented in person at the time of hearing of the instant revision.

(3.) At the outset I am constrained to record that the revisional application contains various extraneous averments not connected with the relief prayed for by the petitioner.