Smt. Saraswati Biswas (Sarkar) vs Unknown
2021 Latest Caselaw 6293 Cal

Court No.

C.R.R. 828 of 2010 Item 21 ssi

13.12.

In the matter of:- Smt. Saraswati Biswas (Sarkar)

Mr. Binoy Kumar Panda Mr. Pravas Bhattacharya ....for the State

Learned Public Prosecutor is requested to regularize

the appointment of Mr. Binoy Kumar Panda and Mr.

Pravas Bhattacharya, learned Advocates in due course

Learned advocate on behalf of the State appears

and submits that the petitioner is not taking steps for

long time and actually not interested for proceeding with

this application.

From the record I find that the petitioner is not

taken steps since 2010. Further, petitioner did not comply

with the direction of the Court by filing affidavit of service.

After careful perusal of the impugned judgment

dated 3rd September, 2019 passed by Additional Chief

Judicial Magistrate, Kalyani, Nadia, I do not find any

irregularity or illegality to interfere.

Thus the revisional application stands disposed of.

(Bibhas Ranjan De, J.)