CRR/1687/2006
2021 Latest Caselaw 4834 Cal

14.09.2021 tkm/ct 29 sl no. 5 C.R.R. No. 1687 of 2006 CRAN 1 of 2010 (Old CRAN 2027/06) (Via video conference)

In Re : Alauddin Mondal .....petitioner

Mr. Rana Mukherjee, ld. APP Mr. Pravas Bhattacharya ............. for the State

The matter is listed today for hearing. Mr. Rana Mukherjee Ld A.P.P and Mr. Pravas Bhattacharya, learned advocate appear for the State. Concerned authority is requested to regularize their appointment in the matter.

On call, none appears for the petitioner. Perused the record.

It appears that the petitioner, being dissatisfied with the judgment and order dated 14.2.2006 passed by the learned Additional PR Judge, Family Court, Kolkata in Misc case no. 141 of 2004 arising out of Misc Case no. 94 of 2002 under section 127 Cr.P.C filed the present criminal revision under section 401 read with section 482 Cr.P.C.

The said application was dismissed for default on 27.10.2006.

CRAN 1 of 2020 (Old CRAN 2027/06) has been filed praying for restoration of the revisional application. This is a long pending application. Since no one is representing the petitioner, the application for restoration is dismissed for default.

Let copy of this order be sent to the learned Additional PR Judge, Family Court, Kolkata for information.

Urgent photostat certified copy of this order be given to the parties upon compliance of requisite formalities.

(Ananda Kumar Mukherjee, J.)