SISTER P. MARY SHANTI Vs. MD.SELIM SK.

JUDGEMENT

(1.) Mr. Debasish Roy, learned advocate appears in support of the revisional application and submits that the petitioner is the defacto complainant in the instant case and is the head of the school wherein the alleged act of dacoity took place.

(2.) The factual matrix giving rise to this case is to the effect that on March 14, 2015 between 2 -00 a.m. to 5 -00 a.m. the miscreants had broken into the establishment of Jesus and Mary Convent School, entered into the room of one of the nuns, tied her up and committed dacoity from the said Convent by taking away five lakhs of rupees and other valuable articles. It is further alleged that one of the sisters of the Order was also violated.

(3.) Upon completion of investigation, charge sheet was filed against the opposite parties no. 1 to 5 for commissioning of the alleged offences. Subsequently, on further investigation a supplementary charge sheet was filed against the opposite parties no. 3, 4 and 6. Thereafter the case was committed to the court of the learned Additional Sessions Judge at Ranaghat, Nadia and the charges were framed against the opposite parties herein. The case is presently pending at the stage of recording prosecution evidence.