BIJON GANGULY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application under Sections 397/401 read with Section 482 of the Code of Criminal Procedure, 1973 has been filed by petitioner Bijon Ganguly against his wife Sutapa Ganguly and mother Maya Rani Ganguly as opposite party nos. 1 and 2 respectively and also against the State of West Bengal as the opposite party no. 3 challenging the judgment dated 06.12.2013 passed by learned Additional Sessions Judge, Bolpur, Birbhum in Criminal Appeal No. 3 of 2013 wherein learned Additional Sessions Judge as Court of Appeal dismissed the present petitioner's Criminal Appeal No. 3 of 2013 and affirmed the impugned judgment and order dated 07.06.2013 passed by learned Additional Chief Judicial Magistrate, Bolpur in Misc. Case No. 88 of 2012.

(2.) Although sufficient opportunity was given to the present petitioner for his participating in the final hearing of this case he did not avail the opportunity and kept himself away from Court at the stage of final hearing of this case. However, since it is a criminal revision and it requires to be disposed of on merits only the learned advocate for the opposite party nos. 1 and 2 has been heard.

(3.) As per revisional application the opposite party nos. 1 and 2 brought one case being Misc. Case No. 88 of 2012 against the present petitioner under the provisions of Protection of Women from Domestic Violence Act, 2005 and in that case learned Additional Chief Judicial Magistrate passed an order allowing the application of present opposite party nos. 1 and 2 of this revisional application.