Bijoy Thakur vs State Of West Bengal
2022 Latest Caselaw 4829 Cal

 D/L4                                  C.R.R.3401 of 2010
July 27,

In Re: An application under Section 401 read with Section 482 of the Bpg.

Code of Criminal Procedure;

Bijoy Thakur Versus State of West Bengal

Mr. Arijit Ganguly, Mr. Sanjib Kr. Dan.

...for the State.

Earlier, there was a direction upon Mr. Arijit Ganguly,

learned advocate appearing for the State to submit a status report

in respect of Naihati G.R.P.S. Case No.04 of 2008 dated 22.03.2008.

Today, a report has been submitted prepared by the

Inspector-in-Charge of Naihati G.R.P.S. which reflects that the trial

of the case has been concluded and three of the accused persons

have been acquitted from the charges.

It has also been informed that a separate revisional

application has been preferred and the records have been

transmitted. The said revisional application is in respect of the

judgment and order of acquittal passed by the trial court.

Let the report be kept with the record.

Accordingly, CRR 3401 of 2010 has become infructuous

and is, therefore, dismissed.

Pending connected applications, if any, are consequently

disposed of.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)