- (1.) This revisional application under Section 482 of the Criminal Procedure Code is at the instance of the petitioners who were accused persons in the case which was numbered as C-859 of 2004 pending before the Court of learned Metropolitan Magistrate, 13th Court, Calcutta.
(2.) The said case was brought by the present Opposite Party No. 2 for alleged offence under Section 418/420/120B of Indian Penal Code and was filed before the Court of learned Additional Chief Metropolitan Magistrate at Calcutta.
(3.) The learned Additional Chief Judicial Magistrate after taking cognizance of the offence transferred the case to the Court of learned 13th Metropolitan Magistrate.;