KAUSHIK KUMAR KAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application u/s 482 of the Code of Criminal Procedure preferred against an order dated 1st of September 2018 passed by the Learned Additional Chief Judicial Magistrate Bidhannagar in connection with MP Case No. 75 of 2018 thereby directing the Inspector In-charge of Bidhannagar South Police Station to conduct the investigation treating complaint of the opposite party No. 2 as a first information report.