LAWS(CAL)-2024-1-153

PRAMOD KUMAR AGARWALLA Vs. STATE OF WEST BENGAL

Decided On January 10, 2024
Pramod Kumar Agarwalla Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The instant revisional application has been filed by the petitioners against the judgment and order dtd. 26/6/2014 passed by Learned Additional Sessions Judge, 1st Court, Sealdah, South 24 Parganas in Criminal Revision No. 71 of 2013, thereby dismissing the same and affirming the order dtd. 1/8/2013 passed by Learned Judicial Magistrate, 1st Court, Sealdah in C - Case No. 830 of 2011 whereby an application under Sec. 205 of the Code of Criminal Procedure filed by the petitioners was dismissed.

(2.) Petitioners were implicated as accuseds in a case instituted on a police report by the opposite party no. 2, before the Learned Additional Chief Judicial Magistrate, Sealdah for alleged commission of offence under Ss. 498A/406/120B of the Indian Penal Code. The said case was registered as C - Case No. 830 of 2011. The Learned Additional Chief Judicial Magistrate, Sealdah after taking the cognizance of the offence transferred the case to the Learned Judicial Magistrate, 1st Court, Sealdah for disposal where the case was re-numbered as T.R. 534 of 2011.

(3.) The Learned Additional Chief Judicial Magistrate, Sealdah after enquiry was pleased to issue summons under Ss. 498A/406/120B of the Indian Penal Code against the petitioners.