Debashish Patra vs Purnima Das & Anr
2021 Latest Caselaw 4757 Cal

D/L49. C.R.R. No. 1646 of 2012 September (Via Video Conference) 10, 2021 Bpg In Re: An application under Section 401 read with 482 of the Code of Criminal Procedure, 1973.

Debashish Patra Versus Purnima Das & Anr.

The revisional application was preferred in respect of

judgment and order passed in Criminal Appeal No.68 of 2011

wherein the learned appellate court was pleased to affirm the order

of the learned Judicial Magistrate at Baruipur in B.G.R. No.4158 of

2003.

Having regard to the fact that the revisional application is

not pursued before this Court, without entering into the merits of

the case I dismiss the revisional application being CRR 1646 of

2012 for default.

Learned Judicial Magistrate is directed to proceed with

the execution of the sentence.

Pending application, if any, is consequently disposed of.

Interim order, if any, is hereby vacated.

Department is directed to send back the lower court

records forthwith to the jurisdictional court for necessary action.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)