RONGON MUKHOPADHYAY,J. - (1.) Heard Mrs. Rashmi Kumari, learned counsel for the petitioner and Mr. Suraj Mohan, learned A.P.P. for the State.
(2.) This application is directed against the order dated 14.06.2017 passed by the learned Sessions Judge, East Singhbhum at Jamshedpur in Criminal Revision No. 109 of 2016 whereby and where under the application preferred by the petitioner against the order dated 01.02.2016 passed by the learned Judicial Magistrate in C/1 Case No. 811 of 2015 by which cognizance has not been taken under Sections 145/147/148/149/295/420/406/452/454/354 of I.P.C. read with Section 120(B) of I.P.C. has been affirmed.
(3.) It appears that a complaint case being C/1 Case No. 811 of 2015 was instituted against the opposite parties herein. After conducting inquiry under section 202 of Cr.P.C., 1973 cognizance was taken by the learned Judicial Magistrate for the offence under Sections 323/427/504/34 of I.P.C. against the opposite party nos. 9 to 12. Being aggrieved by the fact that cognizance was not taken under other sections since there is also allegation of outraging of modesty and also criminal breach of trust, the petitioner preferred a revision in Cr. Revision No. 109 of 2016 challenging the order dated 01.02.2016, which however was dismissed by the learned Sessions Judge, East Singhbhum, Jamshedpur on 14.06.2017.;