Mikhail Sk & Ors vs The State
2022 Latest Caselaw 1982 Cal

12.04.2022 Item No.39 Suman Ct.42

CRR 2118 of 2005

Mikhail Sk & Ors.

Vs.

The State

Mr. Prabir Majumder ...for the petitioners

Mr. Prabir Majumder, learned advocate appearing

for the petitioners is present.

The instant criminal revision was filed challenging

legality, propriety and validity of an order passed by the

learned trial Judge in Sessions Case No.64(6) 2004

allowing the prayer of the prosecution to summon the

Headmaster or teacher-in-charge of Ranichara Sri

Chaitannya High School with admission register.

On the last date when the matter was listed, this

Court requested Mr. Majumder, learned advocate for the

petitioners to ascertain as to whether the Sessions Case

No. 64(6) 2004 has already been disposed of or not. Mr.

Majumder submits on instruction that the said Sessions

Case has already been disposed of and final judgment

has been delivered by the trial Court.

In view of such circumstances, the instant

revision becomes infructuous.

Accordingly, the instant criminal revision is

dismissed being infructuous.

(Bibek Chaudhuri, J.)