TARAK NATH UTHASINI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner's (defacto complaint) case in this revision is against an order dtd. 14/6/2017, where cognizance was taken by the learned Magistrate on submission of charge sheet and against the order dtd. 25/3/2019 when the case has been fixed for evidence.

(2.) On 8/4/2017 the petitioner/defacto complainant lodged a written complaint with Panskura Police Station against the accused person/opposite parties 2 to 7 to the effect that on 7/4/2017 at about 12 noon, when his wife Tapasi was on way to bring water from the tap situated near their house with a brass Metal Jug, the opposite parties no. 2 to 7 abused her by wrongfully restraining her and outraged her modesty and some of them committed sexual intercourse by opening her clothes. When Tapasi cried for help and local people came, the accused persons fled away.

(3.) On his complaint Panskura P.S. Case no. 175 of 2017 under Ss. 341, 323, 325, 354, 376, 511, 379, 506 and 34 IPC was started against the accused persons.