SINDHI DAS DEBBARMA Vs. KAIZAR DEBBARMA

JUDGEMENT

(1.) Heard Shri P. Roy Barman, learned counsel for the petitioner. Also heard Mr. B. B. Deb, learned Sr. counsel for the respondents.

(2.) This Criminal Revision is directed against the impugned order dated 11-3-97 passed by the Chief Judicial Magistrate, West Tripura in case No. 1122/96.

(3.) The facts leading to the present revision in brief are that on a complaint filed by Smt. Sindhi Das (Debbarma) C.R. Case No. 1122 of 96 was registered and after examination of the complainant and witnesses, process was issued against the accused-petitioner under Section 376, 498-A, IPC. During the pendency of the enquiry, a joint application was filed for withdrawal of the case on the plea that the matter has been compromised and the learned Chief Judicial Magistrate, vide impugned order allowed the prayer for withdrawal of the case against all the three accused-petitioners and discharged them. The present revision has been preferred by the complainant stating, inter alia, that the impugned order was passed by misrepresentation and impersonation. The petitioner has also brought certain allegations against the counsel engaged by her in the Court below.