Anup Majee @ Lala & Ors vs The State Of West Bengal
2022 Latest Caselaw 4128 Cal

11.07.2022

Ct. No.40 d.g. CRR 3026 of 2011

Anup Majee @ Lala & Ors.

vs.

The State of West Bengal

Mr. Sabir Ahmed, Mr. Mujibar Ali Naskar.

... for the petitioners

Mr. Narayan Prasad Agarwala, Mr. Pratick Bose.

... for the State

Mr. Naskar, learned Counsel, appearing for the

petitioners filed a copy of judgment passed by the

Additional Chief Judicial Magistrate, Raghunathpur,

Purulia in G.R. Case No. 235 of 2011 dated 6.07.2015

wherefrom it appears that accused persons are acquitted.

Let the same be kept with the record.

In view of acquittal of the accused persons, the

present application becomes infructuous.

Accordingly, the instant revisional application stands

dismissed.

(Sugato Majumdar, J.)