CHINMOYEE PANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 1/4/2019 passed by the Learned Executive Magistrate at Sealdah, in the proceedings under Sec. 144(2) of Code of Criminal Procedure in M.P. Case No. 1775 of 2018 (in re: Smt. Chinmoyee Panda - Vs- Sri Arjun Gupta).

(2.) It is stated by the petitioner that she is the sole legal heir of Late Pijush Kanti Chatterjee and Late Gita Chatterjee being the parents of the petitioner.

(3.) The father of the petitioner died on 4/3/1997.