SOUMENDU ADHIKARI Vs. ABU SOHEL

JUDGEMENT

(1.) The present revisional application has been preferred challenging the order dtd. 17/2/2022 passed by the learned A.C.J.M., Contai in M.P. Case No.60 of 2022 wherein the learned Magistrate was pleased to allow the prayer of the opposite party no.1 under Sec. 156(3) of the Code of Criminal Procedure.

(2.) The present case commenced on a letter of complaint addressed by the opposite party no.1 namely, Abu Sohel (hereinafter referred to as "the complainant") to the Inspector-in-Charge, Contai Police Station. The contents of the said letter dtd. 1/2/2022 which was received on the same date by Contai Police Station are set out as follows:-

(3.) The complainant thereafter on 17/2/2022 approached the learned Additional Chief Judicial Magistrate, Contai invoking its jurisdiction under Sec. 156(3) of the Code of Criminal Procedure. The contents of the application under Sec. 156(3) of the Code of Criminal Procedure are set out as follows:-