Bishnu Seal & Ors vs The State Of West Bengal & Anr
2021 Latest Caselaw 5614 Cal

D/L 12                                C.R.R. No.1406 of 2012
November
8, 2021
   Bpg.

In Re: An application under Section 397/401 read with Section 482 of the Code of Criminal Procedure, 1973.

Bishnu Seal & Ors.

Versus The State of West Bengal & Anr.

Mr. Milon Mukherjee, Mr. S. Sarkar.

...for the petitioners.

Mr. Arijit Ganguly, Mr. Sandip Chakraborty.

...for the State.

The present case relates to G.R. Case No.2176 of 2011

arising out of Bowbazar Police Station Case No.296 dated

29.05.2011. The said case was pending before the learned

Metropolitan Magistrate, 3rd Court, Calcutta.

A report has been submitted on behalf of the police

authorities. Let the same be kept with the record.

The report along with the annexures reflects that the

petitioners were acquitted of the charges by the learned

Metropolitan Magistrate, 3rd Court, Calcutta by a judgment and

order dated 08.08.2017.

In view of the report so submitted, no order is required to

be passed on the merits of the application, which was relating to

quashing of the proceedings.

Accordingly, CRR 1406 of 2012 is disposed of.

Pending application, if any, is consequently disposed of.

Interim order, if any, is hereby vacated.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)