ROKIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 26/3/2019 passed by the Learned Sessions Judge, Burdwan, in Criminal Misc. Case No. 2294 of 2018 whereby the Learned Judge rejected the prayer of the petitioner under Sec. 408 of the Code of Criminal Procedure for transferring the G.R. Case No. 1057 of 2016 arising out of Ketugram P.S. Case No. 366 of 2016 dtd. 20/12/2016 under Ss. 148/448/380/427/436/506/34 of the Indian Penal Code from the Learned Court of Additional Chief Judicial Magistrate, Katwa, and trying the same by the Learned Additional Sessions Judge, Katwa, District-Burdwan along with Sessions Case No. 40 of 2017 corresponding to G.R. Case No. 911 of 2016 arising out of Ketugram P.S. Case No. 326 of 2016 dtd. 30/10/2016 under Ss. 341/324/325/326/307/302/34 of the Indian Penal Code pending before the Learned Additional Sessions Judge, Katwa, District-Burdwan, as both the case are a 'case and counter case".

(2.) The petitioner's case is that the petitioner namely Rokia Begum, wife of Aabdula Mafuja Sk. is the informant of G.R. 1057 of 2016 arising out of Ketugram P.S. Case No. 366 of 2016 dtd. 20/12/2016 under Ss. 148/448/380/427/436/506/34 of the Indian Penal Code against the opposite party nos. 2 to 14 herein.

(3.) On the basis of the said written complaint a formal F.I.R. was registered by the Ketugram Police Station, being Ketugram Police Station Case No. 366 of 2016 (G.R. Case No. 1057 of 2016) dtd. 20/12/2016 under Ss. 148/448/380/427/436/506/34 of the Indian Penal Code against twelve accused persons.