(1.) The present revisional application has been preferred against the order dtd. 17/8/2023 passed by the learned Additional Chief Judicial Magistrate, Serampore, Hooghly, in G.R. Case No. 1502 of 2019 arising out of Uttarpara P.S. Case No. 394 of 2019 dtd. 2/8/2019 under Sec. 302/34 of the Indian Penal Code.
(2.) The petitioner's case is that the petitioner is the unfortunate father of Rik Bhattacharyya, since deceased, who died in a suspicious incident at the age of 12 years (a student to Class VI) on 1/6/2019.
(3.) That on 1/6/2019 the said son of the petitioner was stated to have drowned in the River Ganges. As soon as the body of his son was recovered from the river, he was admitted to Kamala Roy Hospital by Sourav Mondal (Vicky) and thereafter admitted to Uttarpara State General Hospital by the petitioner himself, where he was declared 'brought dead'. The petitioner has reasons to believe that two of the friends of the victim, namely, Anuvab Mete (son of Shib Charan Mete, resident of 96, Radha Gobindo Nagar, Hind Motor, P.S. Uttarpara) and Emon Banerjee (son of Subrata Banerjee, resident of 33, Dr. K.K. Ghosh Road, Bhadrakali, P.S. Uttarpara) played a role in the death of the victim. It is further stated that the said son of the petitioner had no idea as to swimming far off to speak about river swimming.
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