ANUP KARMAKAR Vs. BASUDEB KARMAKAR

JUDGEMENT

(1.) The present revisional application has been preferred against an order dtd. 27/2/2019 passed by the Learned 1st Court of Additional District and Sessions Judge affirming the order dtd. 17/7/2018 passed by Learned 9th Court of Judicial Magistrate, Alipore.

(2.) The Petitioner's case is that he filed a complaint case being No. 841/2008 before the Learned 9th Court of Judicial Magistrate, Alipore praying for punishment against the accused persons who with mala fide intention of grabbing the property made false statements and declaration and also forged documents.

(3.) The said case proceeded and after completion of evidence on behalf of complainant and after examining the accused persons under Sec. 313 Cr. P.C. the Learned Court fixed date for argument of case on 18/6/2018.