SANGITA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision is against an order dtd. 26/9/2019 passed by the Learned Additional Session Judge, 1st Court Islampur in Criminal Revision 04/2018 thereby affirming the order dtd. 29/1/2018 passed by the Learned Judicial Magistrate, Islampur, Uttar Dinajpur, in permitting the defacto complainant to assist the Learned APP to Conduct prosecution on a prayer under Sec. 302 Cr.P.C.

(2.) The petitioner's case is that she being the defacto complainant in a proceeding initiated in 2011, being G.R. Case No. 2450/2011 under Sec. 498A/406/34 of the Indian Penal Code against the opposite parties made an application under Sec. 302 of the Cr.P.C. praying for conducting the prosecution by her own Advocate.

(3.) It was noticed by the petitioner in the course of hearing of the said case that repeated adjournments were prayed for by the accused persons on flimsy grounds which were allowed without any opposition from the Learned Advocate for the prosecution (APP).