Sarmistha Bhowmick vs The State Of West Bengal & Ors
2021 Latest Caselaw 3878 Cal

20.07.2021 IN THE HIGH COURT AT CALCUTTA Item No.1 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 1002 of 2012 (Via Video Conference)

Sarmistha Bhowmick versus The State of West Bengal & Ors.

In Re: An Application under Section 407 read with Section 482 of the Code of Criminal Procedure.

Mr. Arijit Ganguly, Mr. Sandip Chakraborty ... For the State.

The present revisional application was preferred for

transfer of the proceedings from the Court of the learned

Judicial Magistrate, 3rd Court, Howrah to the court of the

learned Additional Chief Judicial Magistrate, Serampore.

Mr. Sandip Chakraborty, learned advocate appearing

for the State submits a report of the Inspector-in-Charge of

Howrah Police Station which reflects that the trial of the case

is over before the learned Judicial Magistrate, 3rd Court,

Howrah and accused persons have been acquitted of the

charges.

In view of the aforesaid, no interference is called for. As

such, CRR 1002 of 2012 is dismissed.

Report dated 19.07.2021 so submitted along with the

photostat copy of the judgment of the learned court below be

kept with the record.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)