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Sri Utpal Biswas Alias Moni vs Sri Nirmal Sarkar Alias Bacchu
2021 Latest Caselaw 4929 Cal

Citation : 2021 Latest Caselaw 4929 Cal
Judgement Date : 20 September, 2021

Calcutta High Court (Appellete Side)
Sri Utpal Biswas Alias Moni vs Sri Nirmal Sarkar Alias Bacchu on 20 September, 2021
D/L35                              C.R.R. No.3009 of 2012
September                          (Via Video Conference)
20, 2021
   Bpg.

In Re: An application under Section 397(1) read with Section 401 of the Code of Criminal Procedure, 1973 (as amended till to date).

Sri Utpal Biswas alias Moni Versus Sri Nirmal Sarkar alias Bacchu

The revisional application was preferred against the

judgment and order dated 18.06.2012 passed by the learned

Additional Sessions Judge, 6th Court, Paschim Medinipur in

Criminal Revision No.17 of 2012. By the said judgment, the learned

court was pleased to allow the revisional application in respect of an

order dated 20.09.2011 passed by the learned Judicial Magistrate,

5th Court, Paschim Medinipur in C.R. Case No.204 of 2009.

Records of the present revisional application reflect that

the matter appeared on 3.09.2012 before a co-ordinate Bench of

this Court when none appeared and the revisional application was

dismissed for default. Subsequently, the matter appeared on 8th

September, 2017 wherein the learned advocate appearing for the

petitioner was directed to submit the current status of the case

before the learned trial court on the next date fixed for hearing. The

revisional application has not been restored to its original file and

number.

Having regard to the time period which has passed in the

meantime since preferring the application against the particular

order of the learned revisional court, I am of the view that no

interference is required in this matter.

Accordingly, the revisional application being CRR 3009 of

2012 is dismissed on merits.

The trial court is directed to conclude the examination of

all the witnesses and pass the judgment if the same has not

delivered till date.

Pending application, if any, is consequently disposed of.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)

 
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