PRITHWIS KUMAR NAG Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application is directed against an order dated 6-3-1995 passed by the Sub-Divisional Judicial Magistrate, Ranaghat, Nadia in G.R. Case No. 1173 of 1993 arising out of Ranaghat Police Station Case No. 450 dated 27-12-1993 under Sections 341, 325, 34, 201 of the Indian Penal Code.

(2.) This revisional application has been preferred by Prithwis Kumar Nag, Deputy Superintendent of Police, Central Bureau of Investigation, Special Crime Branch, Salt Lake City, Calcutta. By the aforesaid order dated 6-3-95 passed by the Sub-Divisional Judicial Magistrate, Ranaghat, Nadia in G. R. Case No. 1173 of 1993, the Central Bureau of Investigation was entrusted with the investigation of the aforesaid G. R. Case No. 1173 of 1993.

(3.) Pursuant to a First Information Report lodged by Shri Nanda Dulal Chakraborty, Ranaghat Police Station Case No. 450 dated 27-12-93 under Sections 341, 325, 304, 34, 201 of the Indian Penal Code was registered for investigation.