ASIM KUMAR MONDAL, J. - (1.) THE instant application has been filed under Section 401 read with Section 482 of the Code of Criminal Procedure challenging the order dated July 13th, 2007 passed by the learned Additional Sessions Judge, In -Charge of District and Sessions Judge, Paschim Medinipur in connection with Criminal Revision No. 84 of 2007 arising out of a Sessions Trial Case No. 62, May, 2007.
(2.) THE background of the present revisional application which is required to be taken into note that one Gangamaya Sunar, petitioner herein lodged a written complaint before Kharagpur (Local) Police Station against the opposite party No. 2 herein alleging commission of rape upon her minor daughter which has been registered as Kharagpur (Local) P.S. Case No. 270 of 2005 dated October 27th, 2005 under Section 376(f) of the Indian Penal Code. The Investigating Agency after investigation into the complaint submitted a charge sheet against the opposite party No. 2 on March 30th, 2007 being charge -sheet No. 79 of 2007 dated March 30th, 2007 under Section 376(f) of the Indian Penal Code.
(3.) THE case was duly committed to the learned Court of Sessions and it was transferred to learned Assistant Sessions Judge, First Court at Paschim Medinipur for trial. Two petitions were filed on the very date of commitment of the case praying for bail and also for discharge from the case under Section 376(f) of the Indian Penal Code. Both the prayers were refused.;