Sri Kinjal Mitra vs Unknown
2022 Latest Caselaw 3902 Cal

01.7.2022 Court No.34

SD CRR 76 of 2019

In the matter of: Sri Kinjal Mitra ....Petitioner.

Mr. Debasis Kar Mr. Arka Tilak Bhadra ... for the Petitioner.

Mr. P.K. Datta Mr. Santanu Deb Roy Md. Kutubuddin ... for the State.

Status report submitted by the investigating officer be kept with

the record.

It appears from the said report that the petitioner was found not

guilty after conclusion of trial and he is acquitted under Section 248(1)

of the Code of Criminal Procedure vide judgment dated April 8, 2022

passed by the learned Judicial Magistrate, 2nd Court, Barrackpore,

North 24-Parganas in G.R. Case No.4722 of 2018.

In view of the above, the present revisional application has

become infructuous and as such, CRR 76 of 2019 is dismissed as

infructuous.

(Ajoy Kumar Mukherjee, J.)