Abdul Salam @ Abdus Salam vs Rohina Bibi
2022 Latest Caselaw 5217 Cal

08.08.2022

Ct. No.40 d.g. CRR 2223 of 2011

Abdul Salam @ Abdus Salam vs.

Rohina Bibi

None appears on behalf of the parties.

The instant application is filed under Section 401

read with Section 482 of the Code of Criminal Procedure

against the judgment and Order dated 27.05.2011 passed

by the learned Judicial Magistrate, 1st Court, Jangipur,

Murshidabad in M.R. Case No. 145 of 2008 under Section

125 of the Code of Criminal Procedure.

Since there is a provision of appeal against the

impugned order, this application is not maintainable.

Accordingly, the instant criminal revision stands

dismissed.

(Sugato Majumdar, J.)