(1.) The present revision has been preferred against an Order dtd. 8/2/2019 passed by the Learned Additional Chief Judicial Magistrate, Durgapur, Paschim Bardhaman in G.R. Case No. 1494 of 2017 arising out of Durgapur Police Station Case No. 480 of 2017 dtd. 17/8/2017 under Ss. 498A/302/323/406/506/120B of the Indian Penal Code.
(2.) The order under revision is as follows:- G.R. 1494/17
(3.) The petitioner's case is that she is seriously prejudiced by the impugned Order dtd. 8/2/2019 passed by the Learned Additional Chief Judicial Magistrate, Durgapur, Paschim Bardhaman in G.R. Case No. 1494 of 2017 arising out of Durgapur Police Station Case No. 480 of 2017 dtd. 17/8/2017 under Ss. 498A /302 /323 /406 /506 /120B of the Indian Penal Code whereby the prayer of the petitioner for further investigation has been rejected by the Learned Magistrate and cognizance has been taken and the matter has been transferred to Learned Judicial Magistrate, 3rdCourt, Durgapur for disposal.
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