Writam Banerjee & Anr vs The State Of West Bengal & Anr
2022 Latest Caselaw 4094 Cal

Form J(2)          IN THE HIGH COURT AT CALCUTTA
                      Criminal Revisional Jurisdiction
                               Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri

                        C.R.R. 1303 of 2022

                       Writam Banerjee & Anr.
                                 Vs.
                   The State of West Bengal & Anr.

For the petitioners     :   Mr. Saryati Datta, Adv.
                            Ms. Rajnandini Das, Adv.

For the State           : Mr. Saswata Gopal Mukherjee, Ld.P.P.
                          Ms. Faria Hossain, Adv.

Heard on                : 08.07.2022

Judgment On             : 08.07.2022.

Item No.                : 5.

Bibek Chaudhuri, J.

It is submitted by the learned Advocate for the petitioners that

in view of several mistakes contained in the revisional application, the

petitioners want to withdraw the instant application and liberty may

be given to the petitioners to file a fresh application on the self same

cause of action.

Prayer is allowed.

CRR 1303 of 2022 is disposed of being withdrawn and liberty

is given to the learned Advocate for the petitioner to file a fresh

revision on the self-same cause of action. Certified copy of the

impugned order be handed over to the learned Advocate for the

petitioners after being replaced by photostat copy of the same.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).