PARIMAL KUMAR CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN the instant criminal revision the petitioner challenged an order whereby the Court below, rejecting the petitioner's prayer for sending his complaint to the police under Section 156 (3) of the Code of Criminal procedure for investigation, took cognizance thereupon.

(2.) HEARD Mr. Mukteswar Maity, the learned Counsel appearing on behalf of the petitioner. Perused the impugned order as well as other materials-on-record, more particularly, the petition of complaint.

(3.) THE provisions of Section 156 (3) of the Code is read as follows: -Section 156 (3) of the Code of Criminal Procedure: 156. (1) Any Offieer-in-Charge of a police station may, without the order of a Magistrate, investigate any cognizable case which a court having jurisdiction over the local area within the limits of such station would have power to inquire into or try under the provisions of Chapter-XIII. (2) No proceeding of a police officer in any such case shall at any stage be called in question on the ground that the case was one which such officer was not empowered under this section to investigate. (3) Any Magistrate empowered under Section 190 may'order such an investigation as above-mentioned.