Ashim Bose vs Smt. Sima Ghosh
2022 Latest Caselaw 2301 Cal

                      IN THE HIGH COURT AT CALCUTTA
                     CRIMINAL REVISIONAL JURISDICTION
                              APPELLATE SIDE

PRESENT:

THE HON'BLE JUSTICE TIRTHANKAR GHOSH

CRR 2265 of 2019

Ashim Bose

-Vs.-

Smt. Sima Ghosh

For the petitioner : Mr. Ranjan Kumar Roy.

For the Opposite Party : Mr. Prasenjit Mukherjee.

For the State                 :     Ms. Debjani Sahu.

Heard on                      :     04.02.2022, 15.02.2022, 17.02.2022,
                                    01.03.2022 & 03.03.2022.

Judgment on                   :     22.04.2022


Tirthankar Ghosh, J:-

In view of the judgment delivered in CRR 1096 of 2019 and the present

revisional application having been preferred in respect of an Execution Case in

respect of the same proceedings, I am of the opinion that no interference is

called for as the Execution Case relates to the year 2010 for recalling of the

warrant of arrest. The parties would be bound by the present judgment being

delivered in CRR 1096 of 2019 and the subsequent order passed by the learned

Chief Judicial Magistrate, North 24 Parganas, on the basis of the directions

passed in the aforesaid judgment.

With the aforesaid observations CRR 2265 of 2019 is disposed of.

Pending application, if any, is consequently disposed of.

Interim order, if any, is hereby vacated.

All parties shall act on the server copy of this judgment duly downloaded

from the official website of this Court.

Urgent Xerox certified photocopy of this judgment, if applied for, be given

to the parties upon compliance of the requisite formalities.

(Tirthankar Ghosh, J.)