MADHUMATI MITRA,J. - (1.) Petitioners have challenged the order impugned dated 10.07.2012 passed by the Learned Additional Chief Judicial Magistrate, Serampore in connection with Uttarpara Police Station Case No.16 of 2006 dated 17.02.2006, corresponding to G.R. Case No. 60/06 under Sections 419 / 420 / 406 / 467 / 468 / 471 / 120B of the Indian Penal Code. By the impugned order dated 10.07.2012 Learned Magistrate directed further investigation of the above mentioned case through the D.I.G., C.I.D., Bhawani Bhawan.
(2.) Facts which are essential to dispose of the Revisional Application may be narrated as under:-
(3.) The land relating to the premises No.105/1, R.S. Verma Road originally belonged to one Krishna Lal Verma and Kanaklata Saxena who happened to be the father and elder sister-in-law of the present petitioners and opposite party no.2. After the death of said Krishna Lal Verma, the petitioners, opposite party no.2 and other legal heirs inherited his share in respect of the said property and became co-sharers. Apartments and one nursing home were constructed on the said land.;