Arunabha Basu, J. - (1.) Heard ld. Advocate for the petitioner, ld. Advocate for the private opposite party No. 2 and ld. Advocate for the State.
(2.) The revisional application is directed against the order dated 31.1.08 passed by the ld. Chief Judge, City Sessions Court, Calcutta in connection with Criminal Revision No. 140 of 2007 whereby and where under the ld. Court below rejected the prayer submitted by the petitioner to be added as party in connection with a revisional application.
(3.) The short question that arises before this Court is that whether the petitioner in his capacity as de facto complainant should have been participate in connection with a proceeding which was initiated before the ld. Court below in connection with a criminal revisional application whereby the opposite party challenged the order dated 17.9.07 passed by the ld. Metropolitan Magistrate directing re-investigation of the case.;