RATAN LAL BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE instant petition under Section 482 CrPC read with Section 483 CrPC has been filed by the petitioner, Sri Ratan Lal Banik, an accused, in GR Case No. 259 of 2009 under Section 354 IPC, pending before the learned Judicial Magistrate, 2nd Class, Kamalpur, North Tripura, for quashing the order, dated 16.07.2011, (Annexure-E), whereby and whereunder, the learned trial Court rejected his prayer for further examination under Section 313 Cr. P.C., and also to quash the order, dated 22.7.2011, (Annexure-G), whereby and whereunder, the learned trial Court rejected the prayer of the petitioner, inter alia, to stop the trial of the case and also to place the aforesaid case record before the learned Chief Judicial Magistrate, North Tripura for transferring the said case in any other Court having jurisdiction.

(2.) HEARD Mr. S. Kar Bhowmik, learned Counsel appearing for the accused petitioner and Mr. R.C. Debnath, learned P.P In- charge of the case.

(3.) AFTER completion of the investigation, the I.O. of the case submitted charge sheet against the petitioner under Section 448/356 IPC and the case being renumbered as GR case No.259 of 2009 was placed for trial. During trial, charge was framed against the petitioner under Section 354 IPC and the petitioner being asked by the trial Court pleaded not guilty and claimed to be tried.