(1.) The present revision has been preferred Challenging the impugned order dtd. 18/2/2019 G.R. case being no. 4570 of 2018 passed by the Learned Chief Judicial Magistrate, Malda by not considering the prayer of the petitioner for investigation through other investigating agency and not considering the suspicious death of the deceased daughter of the petitioner.
(2.) The petitioner/complainant's case is that petitioner's deceased daughter Najni Khatun aged about 16 years and his son Sk. Miraj age about 13 years were studying in Kaliyachak Abasik Mission. During his deceased daughter Najni Khatun's stay in Kaliyachak Abasik Mission the authorities of the Mission did not give an opportunity to the children of the petitioner to contact with him and the petitioner was also not permitted to visit his children to collect information regarding their progress in study.
(3.) On 28/10/2018 the Assistant Teacher of Kaliyachak Abasik Mission named Ataur Rahaman told the petitioner over phone to take his son Sk. Miraj to his house as his son was permitted to take leave due to holidays and after that the father of the petitioner Faizuddin met the petitioner's deceased daughter Najni Khatun on 28/10/2018 and Sk. Miraj (brother of the deceased) was brought to his house by the petitioner's father at about 7 p.m.
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