KAUSHIK ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred against an order no. 8 dtd. 5/9/2023, passed by the Learned Additional Sessions Judge, 2nd Court, Howrah in Case No. ST No. 115 of 2023 corresponding to G.R Case No. 47 of 2017 arising out of Liluah Police Station Case no. 237 of 2017 dtd. 12/9/2017 under Sec. 306 of the Indian Penal Code, rejecting the application for discharge of the petitioner herein. The charge faced by the petitioner is under Sec. 306 of the Indian Penal Code.

(2.) The written complaint filed by the father of the deceased before the concerned police station on 12/9/2017 contains the allegations as follows:-

(3.) The petitioner's case is that in the year 2011 he helped the victim get admission in the Homeopathy College after which the victim expressed her desire to marry the petitioner.