DALI DAS Vs. ANANDAMOY DAS

JUDGEMENT

(1.) Present revisional application has been directed against order dtd. 24/10/2018 for not taking cognizance of offence under sec. 313 of Indian Penal code (IPC) by the Magistrate and also against order dtd. 4/3/2019 for framing of charge by the Magistrate against accused persons/opposite party no.1 to 6 herein only under sec. 498A/34 IPC excluding sec. 313 in connection with the Barabani Police Station Case No. 50/18 dtd. 28/5/2018, where accused persons were initially booked under Sec. 498A/313/34/506 of the Indian Penal code (IPC) corresponding to G.R. No. 1053/18 pending before the Learned Chief Judicial Magistrate, Asansol.

(2.) Petitioners contention is that police started investigation on the basis of a direction given by learned Magistrate under sec. 156 (3) of the Code of Criminal Procedure (code) at the behest of petitioner herein.

(3.) In the said written complain petitioner inter alia alleged about illegal demand of dowry and also about inflicting mental and physical torture by the accused/opposite parties and furthermore she also specifically alleged that after two- three months of her marriage when all the accused persons came to know that the complainant became pregnant, they forcibly compelled the complainant/petitioner to take some medicine which led to her abortion.