(1.) Two revisional applications being CRR 305 of 2023 and CRR 307 of 2023 have been preferred at the instance of the same petitioner.
(2.) In CRR 305 of 2023 the order dtd. 3/1/2023 passed by the learned Chief Judge, City Sessions Court, Calcutta in connection with Sessions Case No.02 of 2023 has been challenged, wherein the learned Judge was pleased to take cognizance of the offence under Ss. 498A/336 and 307 of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act. The said case arose out of Ballygunge Police Station Case No.86 dtd. 25/7/2014 pursuant to the case being committed by the learned CMM, Calcutta by its order dtd. 12/12/2022.
(3.) The second revisional application being CRR 307 of 2023 has been preferred challenging the order dtd. 12/12/2022 by which the learned CMM, Calcutta was pleased to allow an application under Sec. 323 of the Code of Criminal Procedure filed at the instance of the de facto complainant/opposite party no.2 through the leaned public prosecutor wherein the learned CMM, Calcutta was pleased to hold that prima facie evidence which has surfaced makes out an offence under Sec. 307 of the Indian Penal Code which is a sessions triable offence and committed the case arising out of Ballygunge Police Station Case No.86 dtd. 25/7/2014 to the court of sessions, being the learned Chief Judge, City Sessions, Calcutta.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN