ASIYA BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dated May 28, 2018 passed by the Learned Additional Sessions Judge, Tehatta, Nadia, in Sessions Case no. 12(9) of 2016 and the pending proceedings under Ss. 363/366/120-B/34 of the Indian Penal Code, 1860 against the petitioners, having arisen out of Tehatta Police Station no. 680 of 2012, dated September 21, 2012, rejecting the petitioner and prayer for discharge.

(2.) The petitioner no. 1 has expired. Supplementary affidavit has been filed along with death certificate to that effect. The petitioner no. 2, now being the sole petitioner in the revision, will be now referred as 'the petitioner'.

(3.) The petitioner's case is that the present case has been initiated on the basis of an information lodged with the Tehatta Police Station, by one Sri Narayan Chandra Biswas, son of Late Nagendra Nath Biswas. The said information was registered as Tehatta Police Station Case No. 680 of 2012, dated September 21, 2012, for investigation into alleged commission of offences punishable under Ss. 363/366/120-B/34 of the Indian Penal Code, 1860.