STATE OF WEST BENGAL Vs. SUDAN CHANDRA GORAI

JUDGEMENT

(1.) The present revision has been preferred by the State of West Bengal against an order dtd. 1/2/2019 passed by the learned Sessions Judge, Purulia in connection with Criminal Revision No. 50 of 2013, thereby affirming the order dtd. 15/3/2013 passed by the learned Additional Chief Judicial Magistrate, Raghunathpur in G.R. Case No. 352 of 2012.

(2.) The facts in brief is that on the basis of a complaint filed by one Sudan Chandra Gorai under Sec. 156(3) Cr.P.C., Para Police Station, Case No. 57/12 was registered on the direction of the Court.

(3.) On completion of investigation, final report being FRMF No. 02/13 was submitted.