RAMPRAHALAD MISHRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN the instant criminal revisional application invoking inherent jurisdiction of this Hon'ble High Court, the petitioner challenged an order of framing charge under Sections 498a/306 of the Indian Penal Code in connection with the Sessions Case No. 5/08 now pending before the learned Additional Sessions Judge, Fast Track, 1st Court, Asansol.

(2.) BY the aforesaid order the charge under Sections 306/498a of the Indian Penal Code was framed as against the husband of the victim girl viz. Amal Mishra and the present petitioners, who are happened to be the relations of her husband. The petitioner No. 1 is the father-in-law, the petitioner No. 2 is the mother-in-law and the rests three petitioners are the brother-in-law of the victim girl.

(3.) IT is pertinent to note that the husband Amal Mishra has not joined in the instant criminal revisional application as a petitioner with his other relations.