MASRUR ALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred against the order dtd. 31/1/2023 passed in AC No. 345 of 2023 passed by the learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas.

(2.) By the said order the learned Magistrate has been pleased to hold as follows :-

(3.) Learned counsel appearing for the petitioner complainant submits that as all documents are not available with the complainant, a police investigation in this case is mandatory. Without a police investigation all the documents as required cannot be placed before the Court for proper adjudication.