LIZA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioners Liza Ghosh and Souvik Dutta have preferred to file the present Criminal Revision Case under Ss. 401 and 482 of the Code of Criminal Procedure 1973 to challenge and with the prayer to set aside the impugned order dtd. 23/9/2021 of the Additional Chief Judicial Magistrate, Chandannagore in C.R Case No.403 of 2021.

(2.) By dint of the impugned order dtd. 23/9/2021 the trial court has allowed prayer of the opposite party No.2 to take cognizance of his compliant dtd. 23/9/2021 and to pass directions invoking its power under Sec. 156 (3) of Cr.p.c 1973. The trial court has allowed such prayer and directions were issued by dint of the impugned order dtd. 23/9/2021, upon the concerned police station, to register the specific police case on the basis of the compliant dated September 23, 2021, by the present opposite party No.2.

(3.) In compliance with the said order, Chandannagore Police Station Case No.243 of 2021 dtd. 12/10/2021 was registered under Ss. 323, 325, 341, 354, 506 and 34 of the Indian Panel Code against the present petitioners. Record reveals that the connected GR case number is G.R.No. 1513 of 2021.