In Re : R. K. Kanoi & Ors vs State Of West Bengal & Anr.)
2021 Latest Caselaw 1442 Cal

12.02.2021

Sdas

C.R.R. No. 2074 of 2015 (via video conference)

In Re : R. K. Kanoi & Ors. ...... petitioners

Mr. Milon Mukherjee, Sr. Adv. Mr. S P Tewary ... for the petitioners

Mr. S C Prasad ... for the OP no. 2

In view of the judgment passed in CRR 425 of 2018 (Anil

Kumar Nahata vs. State of West Bengal & Anr.), CRR 2074 of 2015

is disposed of.

Proceeding being Special Case No. 6/12 arising out of G.R

No. 66/2011 in connection with Mal P.S case no 7/11 under

Sections 406/409 IPC pending before the Court of the learned Chief

Judicial Magistrate, Jalpaiguri, is quashed.

However, there shall be no order as to costs.

Copy of the judgment be sent down to the trial court at once

for necessary compliance.

Urgent certified website copy of this judgment, if applied for,

be supplied expeditiously after complying with all necessary legal

formalities.

(Suvra Ghosh, J.)