RONITA HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside of the order dtd. 16/8/2017 passed by the Learned Chief Judicial Magistrate at Howrah and order dtd. 3/8/2018 passed by the Learned Judicial Magistrate, Municipal Court, Howrah in G.R. No. 3102 and praying for quashing of the Charge Sheet being No. 516/17 dtd. 24/6/2017 and all proceedings in connection with Domjur P.S. Case No. 427/17 dtd. 23/5/2017 pertaining to G.R. No. 3102 of 2017 under Ss. 341/323/506 of the Indian Penal Code pending before the Learned Judicial Magistrate, Municipal Court at Howrah (Sadar).

(2.) The petitioner's case is that the petitioner is an Assistant Teacher of Kolorah Haji Abdul Waheb Institution and the Opposite Party No. 2 is also an Assistant Teacher of the said School and is thus a colleague of the petitioner.

(3.) The petitioner has been arraigned as an accused person in connection with Domjur Police Station Case No. 427/2017 dtd. 23/5/2017 pertaining to G.R. No. 3102 of 2017, at the instance of the Opposite Party No. 2 herein, for alleged commission of offences punishable under Ss. 341/323/379/506 of the Indian Penal Code.