KALPANA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The opposite party no.2 is represented.

(2.) The order dated 3.5.2018 passed by the learned Additional Chief Judicial Magistrate, Barrackpore, 24-Parganas (North) in G.R. Case No.4619 of 2017 is assailed.

(3.) In the case before the learned trial court, the petitioner brought allegations under Sections 376/506 of the Penal Code against opposite party no.2. After completion of investigation, the I.O. submitted FRF before the court stating that the allegations against the opposite party were false. The petitioner filed a naraji petition before the court praying for re-investigation of the case.