TAPAN ROY PAUL Vs. GOBINDA SARKAR

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside of the order dtd. 20/8/2022 passed in Sinthi P.S. Case No. 141/15 dtd. 10/10/2015 under Ss. 325/ 326 /307 /369 /398 /400 /506 /120B of the Indian Penal Code recorded as G.R. Case No. 3316 of 2015 by the learned Additional Chief Judicial Magistrate, Sealdah.

(2.) The case of the petitioner is that the application under Sec. 173(8) of the Code of Criminal Procedure was necessitated as the Final Charge Sheet No. 15/16 dtd. 29/2/2016 (G.R. Case No. 3316 of 2015) was submitted under Ss. 341/323/114 of the Indian Penal Code. Accuseds no. 1 & 2 were charge sheeted. FRT was submitted against rest of the accused persons.

(3.) The police case being Sinthi P.S. Case No. 141/1 dtd. 10/10/2015 was recorded under Ss. 325 /326 /307 /369 /398 /400 /506 /120B of the Indian Penal Code read with Sec. 25A of the Arms Act.