NEETA CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision application has been preferred against an order dtd. 12/12/2019 passed by the Learned Additional Sessions Judge, Fast Track Court No.5 at Barasat, North 24 Parganas in S.C. No. 289/17 in connection with G.R. Case No. 1010 of 2015 arising out of Bidhannagar (North) Police Station Case No. 289 dtd. 14/11/2015 under Ss. 341/325/354/307/506/34 of the Indian Penal Code, pending before the Court of the Learned Additional Sessions Judge, Fast Track Court No.5 at Barasat, North 24 Parganas, wherein the Learned Judge has been pleased to discharge the Opposite Party no. 2 and 3 herein.

(2.) FACTS:-

(3.) Since 2013, the petitioner and her husband have been victims of conspiracy, ill treatment and abuse at the hands of the Opposite Party Nos. 2 and 3 directly as well as indirectly.