USHA SHANKAR BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal revisional application has been preferred under Sec. 482 of the Criminal Procedure Code by the petitioners against the opposite parties being aggrieved by the order No. 18 passed by Learned District and Sessions Judge, Fast Track I at Sealdah in Criminal Motion No. 10/2013 dtd. 23/12/2013 based on the following grounds:

(2.) The petitioners based on the aforesaid grounds have claimed the following reliefs from this Court:

(3.) The petitioners had filed a complaint against the Opposite Party no. 1 and 2, which was forwarded to the Court of Learned Executive Magistrate, Sealdah by the S.I. of Narkeldanga P.S. on 17/1/11 in reference to M. P. Case No. 2994 of 2010 under Sec. 144(2) of the Criminal Procedure Code which states as follows: