Deborima Banerjee @ Debrima ... vs The State Of West Bengal & Anr
2023 Latest Caselaw 3185 Cal

Form J(1)          IN THE HIGH COURT AT CALCUTTA
                      Criminal Revisional Jurisdiction
                               Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri



                            CRR 4761 of 2022

             Deborima Banerjee @ Debrima Banerjee and Ors.
                               Vs.
                    The State of West Bengal & Anr.


Mr. Soumya Nag
Mr. Vikas Baisya
                   ..for the petitioners


Item No.11

Heard & Judgment on:           03.05.2023


Bibek Chaudhuri, J.

Supplementary affidavit be taken on record.

The petitioners are arraigned in a case under Sections 306/34

of the Indian Penal Code being Arambagh P.S. Case No. 135 of 2021

dated 18th April, 2021 corresponding to S.C. Case No. 79 of 2022 and

S. T. Case No. 75 of 2022. At the outset I like to record that in the

aforesaid case charge sheet has been filed and the case was

committed to the Court of Sessions and Sessions Trial number is

given maintaining thereby the charge has already been framed

against the accused persons.

On factual score it is found that the victim and the petitioner

had love relationship for two and half years before his committing

suicide. Subsequently, the petitioner No.1 and others snapped the

relationship with the victim and established love relationship with

another person. The victim could not accept such an incident

committed by her ladylove, Deborima. So, he decided to end his life

by committing suicide. Before committing suicide he had left a

suicidal note indicating the petitioner No.1 and her mother responsible

for his death.

In view of the aforesaid fact and specially when trial of the case

has already been started I do not find any reason to admit the instant

revision.

Accordingly, the instant revision is summarily dismissed.

The petitioners are at liberty to take all available defence at the

time of trial.

(Bibek Chaudhuri, J.)