Kanchan Chakraborty, J. - (1.) Md. Salauddin, learned advocate for the Petitioner, files supplementary affidavit as directed earlier by this Court. Let it be kept on record.
(2.) None appears on behalf of the private opposite party, Dulari Sarkar, despite the fact that notice was sent to her time and again by registered post even in the address she is residing now with her newly married husband as stated by the Petitioner by filing supplementary affidavit.
(3.) This application is pertaining to a criminal proceeding being Murarai Police Station Case No. 116 of 2003 dated 03.12.2003 under Ss. 120B/149/323/498A/313 of the Indian Penal Code against the Petitioner herein, Soumen Sarkar @ Fatick Sarkar. The case was initiated on a petition of complaint by Dulari Sarkar which was subsequently treated as First Information Report and, ultimately, ended in a charge sheet against this Petitioner under the abovementioned sections.;