SK. HAFIZUL HAQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant application has been filed by the petitioners under Sec. 482 read with Sec. 401 of the Code of Criminal Procedure, 1973 challenging the legality, propriety and correctness of the Impugned Order dtd. 18/5/2018 passed by the Learned Additional District and Sessions Judge, Bench-II of City Sessions Court, Bichar Bhawan, Calcutta in Criminal Revision No. 111 of 2017 arising out of an Order dtd. 4/2/2017 passed by the Learned 8th Metropolitan Magistrate, Calcutta in Case No. C/15865 of 2007 under Ss. 417/418/419/420/465/469/471 of the Indian Penal Code, 1860.

(2.) By the said judgment, the Learned Additional District and Sessions Judge dismissed the Criminal Revisional application and affirmed the order dtd. 4/2/2017 passed by the Learned Metropolitan Magistrate, 8th Court at Calcutta. The Learned Magistrate vide order dtd. 4/2/2017 rejected the prayer of the petitioners with a liberty to the petitioners to proceed with the case after complying with the provision as laid down in Sec. 256 read with Sec. 302 of the Cr.PC.

(3.) The brief facts, leading to filing of this Criminal Revisional application, are that one complaint case was initially filed by Sk. Ataul Haque through his Constituted Attorney, Sk. Sirajul Haque for commission of offences u/s 417/418/419/420/465/469/471 of IPC against Md. Jamil Ahmed, Opposite Party No. 2 herein before Learned Chief Metropolitan Magistrate, Calcutta.