SUKUMAR RAJGOPALAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner has challenged the impugned order dated 19.12.2018, passed by the Learned Additional Chief Judicial Magistrate, Bidhannagar North-24 Parganas, in connection with G.R.Case No.415/2017 arising out of Lake Town Police Station, Case No.75/2017 dated 23.05.2017 under Sections 498A/420/494 of the Indian Penal Code.

(2.) By the impugned order the Learned Magistrate has rejected the prayer for return of passport of the petitioner.

(3.) Facts which are necessary for disposal of this application are as follows:-