JYOTI KUMARI SHARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred challenging the proceedings arising out of Uttarpara Police Station Case No.475 of 2018 dtd. 29/6/2018 under Ss. 498A/323/34 of the Indian Penal Code.

(2.) Record reflects that on conclusion of investigation, charge-sheet has been submitted before the jurisdictional court and the learned Judicial Magistrate, 2ndCourt, Serampore was pleased to frame charges on an appreciation of the materials presented/relied upon by the prosecution.

(3.) It has been informed on behalf of the petitioner that the next date has been fixed for evidence of P.W.1.