JITEN BOURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) -This is an application under section 482 of the Code of Criminal Procedure filed at the instance of the petitioner Jiten Bouri seeking to set aside the order dated 19.7.2002 passed by the learned Sessions Judge, Purulia in Criminal Motion No. 66 of 2002 affirming the judgment and order dated 11.7.02 passed by Sub-Divisional Judicial Magistrate, Raghunathpur, Dist. Purulia in connection with Raghunathpur, P.S. Case No. 26/02 dated 16.5.02 rejecting his prayer for custody of the victim girl.

(2.) The short facts leading to the filing of this revisional application are as under: One Sri Ganesh Chandra Mondal, O.P. No. 2 herein lodged one information at Raghunathpur P.S. and on the basis of the same, a case being Raghunath P.S. Case No. 26/02 dated 16.5.02 under sections 341/323/365/506/34 of the Indian Penal Code was started against the present petitioner and another.

(3.) In the aforesaid information, it was alleged that one Kumari Sujata Mondal did not return to her house even after expiry of 5 p.m. on 16.5.02 and it was further alleged that the petitioner along with another person kidnapped said Sujata Mondal.