SRABANI CHATTORAJ Vs. PRASANTA CHATTORAJ

JUDGEMENT

(1.) NONE for opposite party Nos. 1 to 9.

(2.) BY this application under Section 482 of the Cr. P. C. challenge is made to the order dated 30. 8. 2006 parsed by learned Additional sessions Judge, Fast Track Court, Arambagh, Hooghly in S. T. Case mo. 25 (6) of 2005 whereby the learned Judge rejected prayer of the petitioner herein for simultaneous trial of Sessions Case No. 25 (6) of 2005 (State v. Srabani Chattoraj and Ors.) with G. R. Caseno. 104 of 2002.

(3.) THE facts are that the husband of the present petitioner Srabani chattoraj committed suicide in his own house on 20. 8. 02. Alleging that the petitioner wife subjected to her husband to cruelty and torture and as a result of which the husband was compelled to commit suicide, the opposite parties who are members of the family of the deceased lodged a criminal case under Section 306 I. P. C. against the wife-petitioner and that case is pending for trial in the Court of learned Additional Sessions judge.