Abu Jafar Jamadar & Anr vs The State Of West Bengal
2022 Latest Caselaw 1090 Cal

08.03.2022 S/L No.4 KS C.R.R. 1984 of 2012 Abu Jafar Jamadar & Anr.

-Vs.-

The State of West Bengal

Mr. Binoy Panda Mr. Pratick Bose .....For the State

The revisional application is fixed up today for hearing.

None appears for the petitioners.

Learned advocate for the State produces notice issued to the

petitioners in compliance with order dated 31.01.2022 of this Court. The same

has been served upon them through Diamond Harbour Police Station. The

documents produced by the State is taken on record.

This revisional application filed by the petitioner against the judgment

and order dated 27.02.2012 passed by Learned Additional District and Sessions

Judge, Fast Track, 4th Court, Alipore in Criminal Appeal No.37 of 2006,

affirming the judgment and order dated 30.06.2006 passed by Learned

Assistant Sessions Judge, 4th Court, Alipore in Sessions Trial Court No.5(9) of

2002.

Since the appellants have failed to appear after several opportunities

and service of notice upon them, the revisional application challenging the

impugned order is dismissed for default.

Interim order, if any, stands vacated.

Department is directed to send a copy of this order to Learned

Additional District and Sessions Judge, Fast Track, 4 th Court, Alipore and

Learned Assistant Sessions Judge, 4th Court, Alipore for information and

execution of the sentence.

(Ananda Kumar Mukherjee, J.)