ABHIJIT BARMAN & ANR Vs. DILIP CHOWDHURY

JUDGEMENT

(1.) This Revisional application has been filed against the Judgment delivered by the Ld. Additional District and Sessions Judge, 6th Court at Barasat, in Criminal Revisional no. 128 of 2014 of his Court.

(2.) The petitioners are the accused persons against whom the Opposite Party had filed C. Case No. 563 of 2014 under Sec. 156(3) of the Cr. P.C. for a direction upon the Madhyamgram Police Station to register an FIR against the petitioners under Sections 420/468/471/506/34 of the Penal Code. The Ld. CJM however in entertaining the complaint, took cognisance of the offences, and transferred the matter to the Ld. Judicial Magistrate, 2nd Court, at Barasat for disposal.

(3.) Being aggrieved by such order the Opposite Party/Complainant filed the aforesaid revisional application which was finally allowed by the Ld. Additional Sessions Judge by the impugned Judgment. The grievance of the petitioners in this regard is that the revisional application was entertained and disposed off without giving them any notice, and so they were denied the opportunity of hearing when they were in fact entitled to be heard. They have therefore approached this Court for setting aside the impugned Judgment and order of the Ld. Additional Sessions Judge.