ABHISEK HAZRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against the judgment dtd. 24/2/2020 passed by the Learned Additional Session Judge, 2nd Court, Hooghly in connection with Criminal Motion No. 95/2017 (CIS No. 95/2017) arising against order dtd. 16/8/2017 passed by the Learned Judicial Magistrate, 4th Court, Hooghly Sadar in connection with C.R. Case No. 56 of 2016.

(2.) The petitioner's case is that Asoke Hazra, who is the uncle of the petitioner made a complaint being Complaint No. 56 of 2016 against the petitioner under Ss. 323/504/506 of Indian Penal Code before the Learned Chief Judicial Magistrate, Hooghly and the said C.R. Case No. 56 of 2016 was transferred to the Learned 4th Judicial Magistrate, Hooghly.

(3.) The Learned Magistrate, 4th Court, Hooghly after taking initial evidence under Sec. 202 of Criminal Procedure Code directed the Inspector-inCharge, Chinsurah to inquire into the matter and submit a report and after considering the report of Inspector-in-Charge, Chinsurah, summon was issued against the accused under Ss. 323/504/506 of the Indian Penal Code.