Upendra Nath Routh Roy vs The State Of West Bengal & Ors
2021 Latest Caselaw 6292 Cal

13.12.2021                                        GA 10 of 1975
                                                      with
Court
Item
           : CB-39
           : PB 1 & 2
                                                  CRR 755 1975
Matter     : CRR
Status     : DISMISSED
Transcriber: NANDY
                                            Upendra Nath Routh Roy
                                                       Vs.

The State of West Bengal & Ors.

By order dated December 1, 2021, GA 10 of 1975 has been disposed of. The instant Criminal Revision being CRR 755 of 1975 arising out of the judgment and order of acquittal passed by the learned Additional Sessions Judge, Fourth Court, Alipore in Sessions Trial No. 1 of January 1975, has been preferred by the informant Upendra Nath Routh Roy.

By order dated December 1, 2021 passed by this Court, the judgment and the order of acquittal passed by the learned trial Judge in Sessions Trial No. 1 of January 1975, has been confirmed.

Despite several administrative notices issued to the informant, neither he nor his learned Advocate appeared before the Court.

In view of the order passed in GA 10 of 1975, I think that the instant revision is liable to be dismissed.

Accordingly, the Criminal Revision being CRR 755 of 1975 is dismissed.

(Rabindranath Samanta, J.)