BISHWAMBHAR MUKHERJEE Vs. SARBAMANGALA MUKHERJEE

JUDGEMENT

(1.) The present revisional application has been preferred against an order dtd. 22/4/2022 and all subsequent orders passed by the learned Chief Judicial Magistrate at Suri, District-Birbhum, in complaint case no.315 of 2022.

(2.) Vide the said order under revision the learned Magistrate has been pleased to take cognizance for offence punishable under Sec. 494/109 of the Indian Penal Code against the petitioners herein.

(3.) Being aggrieved the accuseds/petitioners have approached the court praying for setting aside of the said order.