REKHA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside of the Order dtd. 12/4/2022 passed by the learned Chief Judicial Magistrate, Jalpaiguri in connection with G.R Case No.2264 of 2020 arising out of Kotwali Police Station Case No.351 of 2020 dtd. 3/6/2020 under Ss. 306/34 of the Indian Penal Code, 1860 whereby the Learned Chief Judicial Magistrate, Jalpaiguri after perusing the impugned second charge- sheet/supplementary charge-sheet being numbered as C/S No.122/22 dtd. 24/3/2022 filed on 12/4/2022 has fixed 6/5/2022 for appearance and commitment of the accused persons.

(2.) The petitioner's case is that six years back her only son Arindam Sarkar now deceased married Manjushree Adhikari (Sarkar) at Sevoke Kalimandir, Siliguri and they had one daughter out of their wedlock.

(3.) That soon after the marriage the son of the petitioner came to know that accused Manjushree Adhikari (Sarkar) was previously married to one Tutu Adhikari, the fact of which was hidden from the petitioner's son.