JAMAL SEKH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner Jamal Sekh son of Ibadat has approached before this Court under Section 482 and Section 401 of the Code of Criminal Procedure 1973 challenging the legality and propriety of the impugned order dated 15.12.2015 passed by the Learned Additional Chief Judicial Magistrate, Bolpur, Birbhum in connection with G.R.Case No.320/2010 arising out of Labpur police station Case No.54 of 2010 dated 04.06.2010 under Sections 147/148/149/342/323/324/325/326/307/302/354/427/379 of the Indian Penal Code pending before the Court of the Learned Additional Chief Judicial Magistrate, Bolpur, Birbhum.

(2.) By the impugned order the Learned Magistrate refused the prayer of the petitioner to direct the Investigating Officer for further investigation of the case under Sub-Section 8 of Section 173 of the Code of Criminal Procedure 1973.

(3.) From the supplementary affidavit submitted by the petitioner as per the direction of this Court, it appears that Labpur P.S., Case No.54 of 2010 is now pending before the Special Court (MLA and MP) Barasat, 24 Parganas (North) and the next before the Trial Court has been fixed on 12.09.2019.