Jakir Sk. @ Sk. Jakir vs Unknown
2022 Latest Caselaw 1981 Cal

Court No.

CRR 3496 of 2013 Item 22 tbsr

12.04.

In re : An application under Section 401, 482 of 2022 the Code of Criminal Procedure and under Article 227 of the Constitution of India.

In the matter of:- Jakir Sk. @ Sk. Jakir

The present revisional application has been

preferred against the judgment and order dated

03.04.2013 passed by the learned Additional District and

Session Judge, First Court, Bankra in Criminal Appeal

No. 13 of 2012.

The Subject matter of challenge before the learned

appellate Court related to the order dated 13.03.2012

passed by the learned Judicial Magistrate, 3rd Court,

Bishnupur, in Misc. Case No. 20 of 2011/67 of 2011

wherein the learned Magistrate was pleased to allow the

application filed under Section 12 of the Protection of

Women from Domestic Violence Act, 2005. Records of

the appellate court reflects that appellate court has

assessed the evidence both documentary and oral and

thereafter arrived at its finding thereby affirming the

order passed by the learned Judicial Magistrate, 3rd

Court, Bishnupur.

Having regard to the same, I am of the opinion that

no issues have been raised in the revisional application

which requires fresh consideration for interference in

respect of any illegality.

Accordingly, the revisional application being CRR

3496 of 2013 is dismissed.

Pending application, if any, in connection with the

revisional application, is consequently disposed of.

Interim order, if any, is hereby vacated.

All concerned parties are to act in terms of a copy

of this order duly downloaded from the official website of

this court.

(Tirthankar Ghosh, J.)