Satrajit Roy vs Unknown
2022 Latest Caselaw 2433 Cal

28-04-2022 IN THE HIGH COURT AT CALCUTTA Subha Criminal Revisional Jurisdiction Item no. 04 Ct no.34 C.R.R 2533 of 2018 with CRAN 1 of 2018( Old CRAN No. 2983 of 2018)

In the matter of : Satrajit Roy .....petitioner.

Mr. Soumyajit Chatterjee ...for the petitioner.

Mr. Tanmay Basu Mr. Asif Iqbal ...for the de facto complainant.

Mr. Imran Ali Mrs. Debjani Sahu ....for the State.

The record of the revisional application reflects that by a

judgment and order dated 12th June, 2019 a co-ordinate Bench of this

Court was pleased to dismiss the revisional application.

In spite of the same, the revisional application appeared in

the list on 18th April, 2022. As such, this court released the matter on

personal ground. Inadvertently, the judgement and order dated 12th

June, 2019 was not brought to the notice of this court.

Accordingly, the order dated 18th April, 2022 is recalled. As

the revisional application has been dismissed and disposed of, no

order need be passed in this revisional application. Let the record of

this revisional application be sent to the Department.

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]