- (1.) THE petitioner, Aditi sarkar, as complainant approached the learned Court of Additional Chief Metropolitan Magistrate, Calcutta with a petition of complaint praying for direction upon the concerned police authority for investigation after treating the said petition as F. I. R. under section 156 (3) of the Criminal Procedure Code.
(2.) LEARNED Court initially directed d. C. D. D. , Calcutta to investigate. Subsequently, the matter referred to Jadavpur police Station and thereafter. C. I. D. , West bengal, took up investigation of the case and submitted charge-sheet.
(3.) LEARNED Court by its order dated 15. 12. 2003 took cognizance of the offences under Sections 328/197/344/120-B of the indian Penal Code on the basis of the charge-sheet and the accompanying materials.;