MANOWARA SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the impugned order dtd. 23/3/2021 passed by the Court of the Learned Additional Chief Judicial Magistrate at Alipore, South 24 Parganas in connection with Canning Police Station Case No.701/2016 dtd. 25/10/2016 under Ss. 363/365/366/372/34 of the Indian Penal Code, 1860 corresponding to Case No.BGR-5771 of 2016, pending before the Court of the Learned Additional Chief Judicial Magistrate at Alipore, South 24 Parganas thereby rejecting the prayer for further investigation.

(2.) Vide the order under revision the learned Magistrate held as follows:-

(3.) Written notes of argument have been filed by both the parties.