GARIMA SHAW Vs. UMESH KUMAR SHAW

JUDGEMENT

(1.) By filing this Criminal Revisional application under Sec. 482 of the Code of Criminal Procedure, 1973, the Petitioner has challenged the correctness, legality and propriety of an Order dtd. 3/11/2021 passed by the Learned Additional Chief Metropolitan Magistrate - II, Calcutta in the Complaint Case No. CNS No. 1058 of 2021.

(2.) By the said impugned order dtd. 3/11/2021, the Learned Magistrate took cognizance against the petitioner under Ss. 193/199/209 of the IPC in a proceeding filed under Sec. 340 read with Sec. 195 of the CrPC.

(3.) The brief facts, leading to filing of this Criminal Revisional application, are as under: -