SRI FALGUNI CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE Revisional application preferred under Section 397, Section 401 read with Section 482 of the Criminal Procedure Code is directed against the Order dated 1st of March, 1994 passed by Sub -Divisional Judicial Magistrate, Alipore declining to issue process to the accused persons in Case No. C -1697 of 1993 under Section 500 of the Indian Penal Code.

(2.) THE case of the petitioner is that he is a respectable member of the society being a whole -time lecturer in the post -graduate department of Anthropology, Vidyasagar University, Midnapore since 1987. Earlier also he acted as a part -time lecturer in the said University. He also received a number of Certificates and other documents in recognition of his reputation in the concerned field.

(3.) THE Opposite Party No. 2 was a student of the petitioner in the academic year 1985 -86 when one Chuni Kotal was also a student. The Petitioner along with two other lecturers supervised the field work in that year at Jhargram. The Opposite Party No. 2 was also a student of the petitioner while persuading his M.Sc. degree from 1986 -88. Chuni Kotal died on 16th August, 1992 while she was a student of M.Sc. Part -II in Arthropology.