JOYMALYA BAGCHI, J. - (1.) The petition has been filed after 61 days. Upon considering the averments made in the application for condonation of delay and bring satisfied with the cause shown by the petitioner in preferring the application, I condone the delay in filing the application. The application is taken on record.The application being C.R.A.N. 4425 of 2015 is disposed of without any order as to costs.
(2.) Affidavit -of -service filed in Court today be kept with the record.
(3.) Order dated 16.07.2015 passed by the learned Additional Chief Judicial Magistrate, Serampore, Hooghly in C.R. Case No. 550/2015 rejecting the prayer of the petitioner for sending the petition of complaint of the petitioner for investigation under Section 156(3) of Cr.P.C. has been assailed.;