SABRATUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dated May 11, 2022, passed by the Learned Judicial Magistrate, 1st Court, Chanchal, Malda, in connection with G.R. Case No. 1986 of 2018, arising out of Harishchandrapur Police Station Case No. 773 of 2018, October 26, 2018, under Ss. 447/323/325/354/506/34 of the Indian Penal Code, 1860, whereby the Learned Judicial Magistrate, 1st Court, Chanchal, Malda has been pleased to allow the prayer of the De-facto complainant for addition of Sec. 326 of the Indian Penal Code.

(2.) The present case has been initiated on the basis of information lodged with the Harishchandrapur Police Station, by one Anjumwara of Mahendrapur, Malda. The said information was registered as Harishchandrapur Police Station case no. 773 of 2018, dtd. 26/10/2018, for investigation into alleged commission of offences punishable under Ss. 447/341/325/326/308/354/379/506/34 of the Indian Penal Code, 1860.

(3.) In spite of due service, there is no representation on behalf of the opposite party no. 2.