KAUSIK CHANDA, J. - (1.) The petitioner/de-facto complainant/wife lodged a complaint before the Madhyamgram Police Station, following which Madhyamgram Police Station Case No. 771 of 2015 under Sections 498A/406/506 of the Indian Penal Code, 1860 was registered against the opposite party no. 2/accused/husband.
(2.) Upon completion of the investigation, a charge sheet was filed by the investigating agency under Sections 498A/406/506 of the Indian Penal Code, 1860 against the opposite party no. 2. The petitioner, however, was not satisfied with the investigation, and she filed a petition under Section 173 (8) of the Code of Criminal Procedure, 1973 for further investigation of the case.
(3.) In the said petition, the petitioner alleged that the investigating agency had failed to record the statement of the de-facto complainant or the statements of her brothers and mother.;