MANINDRA KUMAR MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant Criminal Revision has been preferred against order dtd. 19/9/2018 passed by Learned Fast Track Court Cooch Behar in reference to Sessions Case No. 435 of 2013 U/s 313/498A/406/506/34 of IPC.

(2.) The de facto complainant/OP No. 2 lodged a written complaint with Tufanganj Police Station on 12/7/2009 against the present petitioners and her husband. Present petitioners are the in-laws. Upon receiving the complaint Tufanganj P.S Case No. 227 of 2009 and 498A U/s 313 IPC has been started. The investigation of the police is ended in charge sheet against all the accused persons U/s 498A/313 IPC vide charge sheet No 305 of 2009 dtd. 30/11/2009.

(3.) The present petitioners being in-laws submitted one application before the Learned court below U/s 227 of CrPC. for discharging them against the offence punishable U/s 313 of IPC.