Tusi Dolui @ Tushi Dolui vs Unknown
2022 Latest Caselaw 3502 Cal

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23.06.2022

Ct.21 AKG CRR 1185 of 2010

In Re: - An application under Section 482 of the Code of Criminal Procedure, 1973.

And In the matter of: Tusi Dolui @ Tushi Dolui

.... Petitioner Mr. Sourav Chatterjee ...for the Petitioner

Mr. Sourav Chatterjee, learned advocate appearing for the

petitioner submits that the trial has resulted in acquittal of the

accused.

Accordingly, CRR 1185 of 2010 is dismissed as infructuous.

Let a copy of the judgment made over to this Court in G.R. Case

No. 3169 of 2009 (T.R. No. 10/11) passed by the learned Judicial

Magistrate, 1st Class, Municipal Court, Howrah, be kept with the

records.

(Kausik Chanda, J.)