SK. SOHEL ASHIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred challenging the continuance of Haroa Police Station Case No. 467/20 dtd. 31/12/2020 under Sec. 417/376/506 of the Indian Penal Code as well as the charge-sheet filed therein in connection with the said case.

(2.) The allegations made in the letter of complaint addressed to the Officer- in-charge, Haroa Police Station were to the effect that the complainant one Evanaz Parvin a resident of Rajarhat alleged that she had an affair with the accused Sohel Ashik who promised to marry her and took her to different places. The accused by promising to marry her, cohabitated for a considerable period of time. The accused also on a number of occasions took money through his friend from her and when the complainant pressurised him to marry her he blocked her phone number. The complainant pursued to connect with the accused when the accused abused her with derogatory and filthy languages, having no other option she requested the police authorities to take action against him.

(3.) The investigating authority on completion of investigation submitted charge-sheet. The Investigating Officer relied upon 15 witnesses, out of the said fifteen witnesses, eight of the witnesses were the neighbours and acquaintance. The rest were two doctors and five police officials. In Course of investigation the statement of the victim was also recorded under Sec. 164 of the Code of Criminal Procedure by the Judicial Magistrate.