Shivakant Prasad, J. - (1.) In this revisional application, the petitioner Vikram Chatterjee @ Bikram Chatterjee has assailed the order dated October 9, 2018 passed by the learned Additional Sessions Judge, 16th Court, Alipore, 24 Parganas (South) in connection with SC No. 3(3) of 2018 arising out of CGR Case No. 1771/2017 corresponding to Tollygunge Police Station Case No. 109 dated 29.4.2017 under Sections 279/338/427/304 Part II of the Indian Penal Code, 1860, thereby rejecting the petitioner's prayer for discharge under Section 227 of the Criminal Procedure Code.
(2.) The brief facts leading to this case is that the petitioner a renowned actor of Film Industry has been arraigned as an accused in the above referred case for the reason of having suffered an unfortunate accident due to certain technical fault in his vehicle as a result, his friend co-passenger succumbed to death due to fatal injuries.
(3.) On the basis of General Diary being GD No. 2824 dated 29.4.2017 lodged by one Sadhu Charan Singha, S.I. of Police, Tollygunge Police Station Case No. 109 dated 29.4.2017 was registered and on completion of investigation the Investigating Agency submitted final report being charge-sheet No. 114/2017 dated 19.7.2017 under Sections 279/338/427/304 Part II of the Indian Penal Code, 1860 before the learned Chief Judicial Magistrate, Alipore, 24 Parganas (South) who has taken cognizance thereof. The case was committed to the Court of Sessions Judge, Alipore, 24 Parganas (South) after supply of the copies of the police papers under Section 207 of the Code, who transferred the case to Additional District & Sessions Judge, 16th Court, Alipore, 24 Parganas (South) for trial and disposal after talking cognizance under Section 193 of the Code.;