ANIMA BISWAS Vs. DIPANKER BISWAS

JUDGEMENT

(1.) The judgment of the Court was as follows : Mr. Tapan Kumar Rakshit, learned Advocate, appears for the petitioner. Mr. Puspal Satpati, learned Advocate, appears for O.P.No 1. None appears on behalf of O.P. No. 2.

(2.) Heard Mr. Rakshit for the petitioner and Mr. Satpati for O.P.No.1.

(3.) This revision application has been preferred by the petitioner, Smt. Anima Biswas, against the judgment and order dated 24.12.98 passed by the learned Judicial Magistrate, 2nd Court. Krishnanagar, Nadia, in Misc. Case No. 408 (IV) of 1995 corresponding to T.R. No. 18 of 1996.