SAIFUL MANDAL Vs. FORTAJ SK.

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 17/10/2019 passed by the Learned Additional Chief Judicial Magistrate, Kalna in G.R. Case No. 272/2004 arising out of P.S. Case No. 60/04 dtd. 27/5/2004 under Ss. 326/34 of I.P.C.

(2.) The petitioners state that one Sk. Rasidul filed a written complaint before the Officer-in-Charge Monteswer at 1 p.m. on 27/5/2004. After receiving the alleged complaint, the Officer-in-Charge started Monteswar P.S. Case No. 60 of 2004 dtd. 27/5/2004 under Ss. 326/34 I.P.C. The investigation resulted in a final report (FRT).

(3.) Vide order dtd. 19/4/2005 upon hearing the 'Naraji' petition, the Learned S.D.J.M. directed S.P. Burdwan for reinvestigation in the above case.