SUNIL KUMAR JAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Burtolla Police Station Registered Case vide Burtolla P.S Case No. 14 of 2015 dtd. 7/11/2015 U/s 324/114 of IPC on the basis of a written complaint filed by one Sunil Kumar Jain contending inter alia that the accused persons assaulted his elder brother namely, Surendra Kumar Jain by Iron Rod and due to which he had received serious injury and admitted to the hospital.

(2.) Police conducted investigation and after completion of investigation police submitted charge sheet in the form of FRT with the prayer of discharge of accused persons from this case. The complainant filed an application U/s 173(8) of Code of Criminal Procedure before the Learned Court below with a prayer for further investigation of this case.

(3.) Learned Magistrate heard the Learned Advocate for the petitioner and turn down his prayer by accepting the FRT submitted by the Investigation Officer (I.O).