KAMAL GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant application is filed under Sec. 401 read with Sec. 482 of the Criminal Procedure Code challenging the impugned orders dtd. 24/6/2011, 19/7/2011, 17/8/2011, 17/1/2012, 24/2/2012, 26/3/2012, 26/4/2012, 28/5/212, 28/6/2012, 16/7/2012 passed by the Chief Metropolitan Magistrate in G. R. Case No. 191 of 2011 connected to Sec. - H, Bowbazar Police Station Case No. 41 dtd. 16/1/2011 as well as order passed by the Metropolitan Magistrate, 3rd Court dtd. 17/7/2012.

(2.) The nutshell of grievances of the present Petitioner are that, firstly the Investigating Officer was allowed time beyond a period of six months in terms of various impugned orders passed by the Chief Metropolitan Magistrate without conforming to the provisions of Sec. 167 (5) of the Criminal Procedure Code.

(3.) Secondly, it is also the grievance of the Petitioner that the fact of the case does not disclose commission any offence which both the Chief Metropolitan Magistrate and the Metropolitan Magistrate, 3rd Court failed to consider.