- (1.) This Revisional application is directed against the order passed by the Ld. Additional Sessions Judge, 3rd Court at Barasat in S.C. No. 19(1)14 arising out of Bidhannagar (North) P.S. Case No. 197 dated 10.08.2013, under Sections 489B/489C/120B of the IPC.
(2.) The petitioner is one of the two charge-sheeted accused persons in the aforesaid case. The other accused person happens to be her own husband Shri Biswanath Mitra.
(3.) The FIR was lodged by the Opposite Party No. 2 who happens to be Authorised officer of The Royal Bank of Scotland, Sector-I, Salt Lake City. In the FIR it was alleged that some counterfeit currency notes were deposited by the charge-sheeted co-accused Shri Biswanath Mitra which was detected in the office on 7th August, 2013, on account of which legal action was sought for from the Police, and consequently the FIR was drawn up. The petitioner was not named anywhere in the original FIR, in which only her husband Biswanath Mitra, who was the holder of account no. 950560 in the Bank, was named as an accused. However, during the course of investigation, the I.O. reportedly found involvement of the present petitioner who happens to be the wife of aforesaid account holder. It transpires that the money deposited in her husband's account on the relevant date in the bank was actually tendered by the present petitioner. It also transpires that subsequently a raid was conducted in her husband's house and more counterfeit currency notes were seized therefrom. The contention of the prosecution is that such counterfeit notes were used as well as possessed by both the charge-sheeted accused persons with the intention of using the same as genuine. As such the charge sheet was submitted against them and the case committed to the Court of Sessions.;